Pooja Bhatt v. ACIT

79 ITD 205Income Tax Appellate Tribunal#25637 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2018.

Judgments citing Pooja Bhatt v. ACIT

ITO 19(1)(2), Mumbai vs. Babulal U Munot, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 4506/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 May 2018AY 2010-11

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4506/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2010-11) The Ito-19(1)(2), Mumbai, बिधम/ Shri Babulal U Munot 2Nd Floor, Matru Mandir, Prop. M/S. Steel Samrat Vs. (India) Flat No. 1901-A, 19Th Tardeo Road, Mumbai- 400007 Floor, Shreepati Tower, A Wing, Tatya Gharpure Path, Girgaon Mumbai-04 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aftpm5429H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri T. A. Khan (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 26.03.2018 घोषणा की तारीख /Date Of Pronouncement: 11.05.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 15.05.2015 Passed By The Commissioner Of Income Tax (Appeals) -30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010- 11. 2. The Revenue Has Raised The Following Grounds: - “(1) Whether, On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Restricting The Addition To The Extent Of 7.5% Of Non-Genuine Purchase Claimed By The Assessee A.Y.2010-11

For Appellant: NoneFor Respondent: Shri T. A. Khan (DR)

Section 133(6)Section 143(1)Section 143(2)Section 69C

…s attributable to the cheque Issued by Mr 26 A.Y.2010-11 Triveds in favour of the assesses cannot be faulted. Consequently, the decision of the Tribunal in deleting the addition of Rs. 10,35.562 cannot be faulted." 2.5.13 In the case of Pooja Bhatt vs. AC1T 79 ITD 205 the Hon'ble Mumbai ITAT deleted the addition made on account of alleged on money paid for purchase of flat The ITAT held as under: "There may be a strong suspicion of payment of on-money in respect of the property deals but no addition can be made on mere suspicion, it is established principle of law that howsoever strong it may beit does not take…

Eastern Sales Agencies, Mumbai vs. Pr CIT 22, Mumbai

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

ITA 2186/MUM/2017[2013-14]Status: DisposedITAT Mumbai01 Nov 2017AY 2013-14

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No.2186/Mum/2015 ("नधा"रण वष" / Assessment Year: 2006-07) Mrs. Chitra Agarwal, Asst. Cit-16(1), बनाम/ C/O. Laxmi Ventures India Ltd. Mumbai 36/40, Mahalaxmi Bridge Arcade, Vs. Mahalaxmi, Mumbai-400 034 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaipa 3251 B (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Haridas Bhat ""यथ" क" ओर से/Respondent By : Ms. Hemalatha

For Appellant: Shri Haridas BhatFor Respondent: Ms. Hemalatha

Section 143Section 147Section 69C

…cheque issued by Mr. Trivedi in favour of the assessee 10 Mrs. Chitra Agarwal vs. Asst. CIT cannot be faulted. Consequently, the decision of the Tribunal in deleting the addition of Rs. 10,35,562 cannot be faulted." 2.4.33 In the case of Pooja Bhatt vs. ACIT 79 ITD 205 the Hon'ble Mumbai ITAT deleted the addition made on account of alleged on money paid for purchase of flat. The ITAT held as under: "There may be a strong suspicion of payment of on-money in respect of the property deals but no addition can be made on mere suspicion. It is established principle of law that howsoever strong it may be it does not ta…

ITO 16(1)(3), Mumbai vs. L/H of Smt. Vimla Ratilal Mehta, Mumbai

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

ITA 3361/MUM/2014[2007-08]Status: DisposedITAT Mumbai09 Dec 2015AY 2007-08

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.3361/Mum/14 (ननधधायण वषा / Assessment Year: 2007-08) बनाम/ Income Tax Officer-16 Shri Ashok Mehta, L/H Of (L) Smt. Vimla Ratilal (1)(3) Vs. Mehta, 201, Jeevan Villa, Room No.220, 2Nd Floor, N Dhabholkar Road, Matru Mandir, Mumbai-400006 Tardeo Road, Mumbai-400007 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 69

…of Mr. Trivedi is attributable to the cheque issued by Mr. Trivedi in favour of the assessee cannot be faulted. Consequently, the decision of the Tribunal in deleting the addition of Rs.10,35,562/- cannot be faulted.” 2.4.41 In the case of Pooja Bhatt V. ACIT 79 ITD 205 the Hon‟ble Mumbai ITAT deleted the addition made on account of alleged on money paid for purchase of flat. The ITAT held as under:- “There may be a strong suspicion of payment of on- money in respect of the property deals but no addition can be made on mere suspicion. It is established principle of law that howsoever strong it may be it does not…