Principal Commissioner of Income-tax v. Buniyad Chemicals Ltd.

172 Taxmann.com 462High Court2025#6558 most cited

What is Principal Commissioner of Income-tax v. Buniyad Chemicals Ltd. authority for?

The addition of unexplained cash credits under section 68 requires the assessee to prove the genuineness of transactions beyond the banking channel. Incriminating material found during search or survey actions, such as admissions of providing accommodation entries, can be used to support such additions.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2026.

Also referred to as

Principal Commissioner of Income-tax v. Buniyad Chemicals Ltd. · section 68 · unexplained cash credit · genuineness of transaction · banking channel · accommodation entries · survey action u/s 133A · incriminating material · addition u/s 68

Also reported as

304 Taxmann 560

Sections most often in play

Section 68Section 142(1)Section 143(2)Section 144Section 145(3)Section 250Section 143(1)Section 148
Read the full judgment

Issues it is cited on

fresh tangible materialshare capital and share premiumbest judgment assessmentprincipal commissioner of income-taxsection 145(3)accommodation entryaddition u/s 68admission of additional evidenceentry operatorunexplained cash creditsection 133ashare application money

Judgments citing Principal Commissioner of Income-tax v. Buniyad Chemicals Ltd.

Income Tax Officer, Ward 2(1), Thane vs. Bherulal Chunnilal Jain, Thane

In the result, the appeal filed by the Revenue is allowed

ITA 5039/MUM/2024[2009-10]Status: DisposedITAT Mumbai08 Jan 2026AY 2009-10

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Income Tax Officer, Mr. Bherulal Chunnilal Jain, Ward 2(1), B 201, Jay Rajleela Chs Ltd., Room No.25, B Wing, Deepak Nagar, 90 Feet Road, Vs. Ashar It Park, Bhayander West, Wagle Estate, Maharashtra – 400 101 Thane – 400 604 Pan:Afnpj6760J (Appellant) : (Respondent)

For Respondent: Shri S. Srinivasu, CIT DR
Section 143(1)Section 143(3)Section 148Section 250Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM Income Tax Officer, Mr. Bherulal Chunnilal Jain, Ward 2(1), B 201, Jay Rajleela CHS Ltd., Room NO.25, B Wing, Deepak Nagar, 90 Feet Road, Vs. Ashar IT Park, Bhayander West, Wagle Estate, Maharashtra – 400 101 Thane – 400 604 PAN:AFNPJ6760J (Appellant) : (Respondent) : None Assessee by Respondent by : Shri S. Srinivasu, CIT DR Date of Hearing : 23.12.2025 Date of Pronouncement : 08.01.2026 O R D E R Per Kavitha Rajagopal, JM: This appeal has been filed by the Revenue, challenging the order of…

Nandkishore Telefilms & Media Private Limited, Mumbai vs. Circle 7(2)(2), Mumbai

In the result appeal of the revenue is dismissed

ITA 2563/MUM/2025[2013-14]Status: DisposedITAT Mumbai05 Dec 2025AY 2013-14

Bench: Ms. Padmavathy S & Shri. Raj Kumar Chauhan

Section 132(4)Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 2563/MUM/2025(A.Y: 2013-14) Nandkshore Telefilms & Media Vs. DCIT Circle-7(2)(2) Private Limited 112, Ashirwad, Ahmdeabad Street Carnac Bunder, Mumbai-400 009. PAN: AADCB9299C (Appellant) Assessee Represented by Department Represented by Date of conclusion of Hearing Date of Pronouncement Room No. 623, Ayakar Bhawan, M. K. Road, Mumbai- 400 020 (Respondent) ShriRavikant Pathak, Ld. AR Shri Swapnil Choudhary (Sr. DR.) 07.11.2025 05.12.2025 ORDER PER RAJ KUMAR…

Ugc Text and Build Private Limited, Mumbai vs. Income Tax Officer -11(1)(1), Mumbai

In the result, ground no. 2 raised by the assessee is hereby dismissed

ITA 1927/MUM/2025[2014-15]Status: DisposedITAT Mumbai13 Aug 2025AY 2014-15

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am

For Appellant: NoneFor Respondent: 12.08.2025
Section 143(1)Section 143(2)Section 144Section 145(3)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ITA No. 1922/Mum/2025; (Assessment Year: 2008-09) ITA No. 1926/Mum/2025; (Assessment Year: 2013-14) ITA No. 1927/Mum/2025; (Assessment Year: 2014-15) UGC Text and Build Private Limited Income Tax Officer – 11(1)(1), 301, Standford Plaza, New Link Road, Mumbai Vs. Andheri (W), Mumbai – 400053. PAN/GIR No. AACCR7662L (Appellant) : (Respondent) Assessee by : None : Shri Vivek Perampura (CIT-DR) Respondent by : 12.08.2025 Date of Hearing Date of Pronouncement : 13.08.2025 O R D E R Per Bench: These are cap…

Ugc Text and Build Private Limited, Mumbai vs. Income Tax Officer 11(1)(1), Mumbai

In the result, ground no. 2 raised by the assessee is hereby dismissed

ITA 1926/MUM/2025[2013-14]Status: DisposedITAT Mumbai13 Aug 2025AY 2013-14

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am

For Appellant: NoneFor Respondent: 12.08.2025
Section 143(1)Section 143(2)Section 144Section 145(3)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ITA No. 1922/Mum/2025; (Assessment Year: 2008-09) ITA No. 1926/Mum/2025; (Assessment Year: 2013-14) ITA No. 1927/Mum/2025; (Assessment Year: 2014-15) UGC Text and Build Private Limited Income Tax Officer – 11(1)(1), 301, Standford Plaza, New Link Road, Mumbai Vs. Andheri (W), Mumbai – 400053. PAN/GIR No. AACCR7662L (Appellant) : (Respondent) Assessee by : None : Shri Vivek Perampura (CIT-DR) Respondent by : 12.08.2025 Date of Hearing Date of Pronouncement : 13.08.2025 O R D E R Per Bench: These are cap…

Ugc Text and Build Private Limited, Mumbai vs. Income Tax Officer 11(1)(1), Mumbai

In the result, ground no. 2 raised by the assessee is hereby dismissed

ITA 1922/MUM/2025[2008-09]Status: DisposedITAT Mumbai13 Aug 2025AY 2008-09

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am

For Appellant: NoneFor Respondent: 12.08.2025
Section 143(1)Section 143(2)Section 144Section 145(3)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ITA No. 1922/Mum/2025; (Assessment Year: 2008-09) ITA No. 1926/Mum/2025; (Assessment Year: 2013-14) ITA No. 1927/Mum/2025; (Assessment Year: 2014-15) UGC Text and Build Private Limited Income Tax Officer – 11(1)(1), 301, Standford Plaza, New Link Road, Mumbai Vs. Andheri (W), Mumbai – 400053. PAN/GIR No. AACCR7662L (Appellant) : (Respondent) Assessee by : None : Shri Vivek Perampura (CIT-DR) Respondent by : 12.08.2025 Date of Hearing Date of Pronouncement : 13.08.2025 O R D E R Per Bench: These are cap…

Bimal Kumar Drolia, Howrah vs. ITO, Ward-43(2), Kolkata

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

ITA 347/KOL/2024[2009-10]Status: DisposedITAT Kolkata18 Jul 2025AY 2009-10

Bench: Sri Pradip Kumar Choubey & Sri Rakesh Mishra

Section 143(2)Section 147Section 147(6)Section 148Section 250Section 34

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 347/KOL/2024 Assessment Year: 2009-10 Bimal Kumar Drolia ITO, Ward-43(2), Kolkata Vs. (Appellant) (Respondent) PAN: ADLPD7606B Appearances: Assessee represented by : B.K. Agrawal. Department represented by : Kapil Mandal, Addl. CIT (DR). Date of concluding the hearing : 23-April-2025 Date of pronouncing the order : 18-July-2…

Shri Prabhudayal Beriwal, Jyotinagar vs. Assistant Commissioner of Income Tax, Dibrugarh

ITA 93/GTY/2024[2014-15]Status: DisposedITAT Guwahati25 Jun 2025AY 2014-15

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 148Section 234ASection 234BSection 234CSection 250Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 93/GTY/2024 Assessment Year 2014-15 Shri Prabhudayal Beriwal, Jyoti Nagar, Dibrugarh – 786001 [PAN : ACIPB8563D] .............…...……………....Appellant vs. Assistant Commissioner of Income Tax, Circle 1, Dibrugarh (Assam), Office of Assistant Commissioner of Income Tax, Circle-1, Pushkara House Natun Gaon NH-37, P.O. Mohanghat, Dibrugarh-786008 .…..…........................... Respondent Appearances by: Assessee represented by : Vijay K…

Amit Kumar, Delhi vs. Income Tax Officer, Ward 1(1), Guwahati, Income Tas Officer

ITA 33/GTY/2024[2021-22]Status: DisposedITAT Guwahati25 Jun 2025AY 2021-22

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 133(6)Section 250Section 69CSection 70

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 32/GTY/2024 Assessment Year 2017-18 & I.T.A. No. 33/GTY/2024 Assessment Year 2021-22 Amit Kumar, Flat No. 734, Modern Apartment, Sector-15, Rohini, Delhi - 110089 [PAN: AKGPK7676Q] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1(1), Guwahati, Aayakar Bhawan, Christian Basti, G.S. Road - 781005 ............…..…..................... Respondent Appearances by: Assessee represented by : Suresh Gupta, FCA Depa…

Amit Kumar, Delhi vs. Income Tax Officer, Ward 1(1), Guwahati

ITA 32/GTY/2024[2017-18]Status: DisposedITAT Guwahati25 Jun 2025AY 2017-18

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 133(6)Section 250Section 69CSection 70

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 32/GTY/2024 Assessment Year 2017-18 & I.T.A. No. 33/GTY/2024 Assessment Year 2021-22 Amit Kumar, Flat No. 734, Modern Apartment, Sector-15, Rohini, Delhi - 110089 [PAN: AKGPK7676Q] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1(1), Guwahati, Aayakar Bhawan, Christian Basti, G.S. Road - 781005 ............…..…..................... Respondent Appearances by: Assessee represented by : Suresh Gupta, FCA Depa…

Income Tax Officer, Piramal Chamber Lalabug vs. Amisha Sudhir Bhatt, Mumbai

In the result, in view of the judgment in ITA 6313/M/24, both the appeals are partly allowed in the same terms

ITA 6314/MUM/2024[2010-11]Status: DisposedITAT Mumbai10 Jun 2025AY 2010-11

Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)

For Appellant: Shri Sharwan Kumar JhaFor Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2010-11 & Assessment Year: 2011-12 Income Tax Officer Amisha Sudhir Bhatt 501, 5th Floor Piramal Chambers 43 Jariwala Bldg, Vs. Lalbaug, Mumbai-400012 497 Arthur Rd. Tardeo, Mumbai- 400034 PAN: AAFPB1103L (Appellant) (Respondent) Present for: Assessee by : Shri Sharwan Kumar Jha Revenue by : Shri Kavan Limbasiya, Ld. Sr.D.R. Date of Hearing : 10.06.2025 Date of Pronouncement : 10.06.2025 O R D E R Per: Narender Kumar Choudhry, Judicial Member: These appeals have been preferred by…

Income Tax Officer, Piramal Chambers vs. Amisha Sudhir Bhatt, Mumbai

In the result, in view of the judgment in ITA 6313/M/24, both the appeals are partly allowed in the same terms

ITA 6313/MUM/2024[2011-12]Status: DisposedITAT Mumbai10 Jun 2025AY 2011-12

Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)

For Appellant: Shri Sharwan Kumar JhaFor Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2010-11 & Assessment Year: 2011-12 Income Tax Officer Amisha Sudhir Bhatt 501, 5th Floor Piramal Chambers 43 Jariwala Bldg, Vs. Lalbaug, Mumbai-400012 497 Arthur Rd. Tardeo, Mumbai- 400034 PAN: AAFPB1103L (Appellant) (Respondent) Present for: Assessee by : Shri Sharwan Kumar Jha Revenue by : Shri Kavan Limbasiya, Ld. Sr.D.R. Date of Hearing : 10.06.2025 Date of Pronouncement : 10.06.2025 O R D E R Per: Narender Kumar Choudhry, Judicial Member: These appeals have been preferred by…

ACIT CC -6(1), Mumbai, Bkc vs. Axtron Tex-Chem(India) Pvt. Ltd., Rajasthan

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 5178/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 May 2025AY 2017-18

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

ACIT CC 6(1), Mumbia, Bkc vs. Axtron Tex-Chem (India) Pvt. Ltd., Rajasthan

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 5175/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 May 2025AY 2018-19

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

Axtron Tex-Chem (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-6(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4789/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 May 2025AY 2015-16

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

Axtron Tex-Chem (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle -6(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4788/MUM/2024[2016-2017]Status: DisposedITAT Mumbai30 May 2025AY 2016-2017

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

Axtron Tex-Chem (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle -6(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4787/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 May 2025AY 2017-18

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

Axtron Tex-Chem (India) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-6(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4786/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 May 2025AY 2018-19

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Suresh Otwani and Shri SunilFor Respondent: Ms. Deppa Hiray (Addl. CIT)
Section 133ASection 143(1)Section 143(2)Section 144Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 4789/Mum/2024, (Assessment Year: 2015-16) ITA No. 4788/Mum/2024, (Assessment Year: 2016-17) ITA No. 4787/Mum/2024, (Assessment Year: 2017-18) ITA No. 4786/Mum/2024, (Assessment Year: 2018-19) Axtron Tex-Chem (India) Private Deputy Commissioner of Income Limited Tax, Central Circle – 6(1), Bldg. No. 17/19, 2nd Floor, Champa Vs. Mumbai Galli, Zaveri Bazar, Mumbai – 400002. Aaykar Bhavan, Mumbai – 400020. PAN/GIR No. AAFCA4592H (Appellant) : (Respondent) ITA No. 5178/Mum/2024, (Assessment Year…

Principal Commissioner of Income-tax v. Buniyad Chemicals Ltd. (172 Taxmann.com 462) — Cited in 17 Judgments | BharatTax