The ITO, Ward-5(4), Surat vs. Shri Snehalkumar J. Shah, Surat
In the result, the Cross Objection of the assessee is dismissed
ITA 338/AHD/2014[2009-10]Status: DisposedITAT Surat05 Jul 2018AY 2009-10
Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.338/Ahd/2014/Srt िनधा"रण वष"/Assessment Year : 2009-10 The Income Tax Officer, Vs. Snehalkumar J.Shah, Ward-5(4), Surat. Flat No.201, 2Nd Floor, Shantinath Apartment, Limbacha Falia, Katagam, Surat – 395 008. [Pan: Azxps 1006 Q] अपीलाथ" Appellant ""यथ"/Respondent C.O. No.130/Ahd/2014/Srt िनधा"रण वष"/Assessment Year : 2009-10 Snehalkumar J.Shah, Vs. The Assistant Commissioner Flat No.201, 2Nd Floor, Of Income Tax, Shantinath Apartment, Circle – 5, Surat. Limbacha Falia, Katagam, Surat – 395 008. [Pan: Azxps 1006 Q] अपीलाथ" Appellant ""थ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Tushar P. Hemani – Adv. Shri J.K.Chandnani – Sr.Dr राज"व क" ओर से /Revenue By 12.07.2018 सुनवाई क" तारीख/ Date Of Hearing: 05.09.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member:
Section 133(6)Section 143(3)
…ther is exempt. In this case, the gift has been received from brother which is evident from the gift deed, hence provisions of section 56 of the Act are applicable, hence no addition can be made. The ld.AR also placed in the case of Chandrakanth S.Shah [2010] 124 ITD 177 (Mum). ITO, Exe. Ward-5(4), Surat Vs. Snehalkumar J.Shah /I.T.A. No.338/AHD/2014/SRT/A.Y.:2009-10 & C.O.No.130/A/2014 Page 14 of 17 21. On the other hand, the ld.DR submitted that credit worthiness is not called by section 56 of the Act, hence the provision of section 68 are independent which applicable to the present circumstances of the case.…
