Spectra Equipment (P.) Ltd. v. ITO

211 ITD 61Income Tax Appellate Tribunal2025#23614 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 115BBE Section 250 Section 69A Section 142(1)Section 143(2)Section 68 Section 133(6)Section 133A

Issues it is cited on

section 115bb section 115b section 115bbe section 115 section 69a section 69 section 11 section 250

Judgments citing Spectra Equipment (P.) Ltd. v. ITO

Venkatanarayana Peetha, Guntur vs. Income Tax Officer, Ward-1, Tenali

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

ITA 731/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam13 Feb 2026AY 2017-18

Bench: the AO, an addition of Rs.12.51 lakhs was made u/s 69A of the Act. While concluding the assessment, the Ld.AO has mentioned that the assessee opened an account in the Corporation Bank, Brundavan Gardens, Guntur only during demonetisation period, which clearly exhibits and deemed that the assessee has accommodated others money to deposit in his bank account in the guise of sources emanated out of agricultural savings of him. It was also mentioned that the vague explanation given with regard

Section 153CSection 69A

…ssessee has relied on the decision of Hon’ble Kerala High Court in the case of Maruthi Babu Rao Jadav Vs. ACIT[2025] 171 taxmann.com 463 (Kerala) and the decision of Coordinate Bench of ITAT Hyderabad in the case of Spectra Equipment (P.) Ltd. Vs. ITO [2025] 211 ITD 61 (Hyderabad-Trib), which held that 60% rate applies only from A.Y.2017-18, in view of the amended provisions as held by Hyderabad Tribunal in the case of Spectra Equipment (P.) Ltd. Vs. ITO (supra). The Ld.AR of the assessee has also mentioned that in the case of S.M.I.L.E. Microfinance Ltd. Vs. Asst.Commissioner of Income Tax [2025] 179 taxmann.co…

Ganesh Kumar Paidi, Vijayawada vs. Income Tax Officer, Ward-2(4), Vijayawada

Appeal is allowed in terms of our aforesaid observations

ITA 135/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam26 Aug 2025AY 2017-18

Bench: Us:

Section 115BSection 143(3)Section 250

…2017-18 onwards. The ld. DR in support of her aforesaid contention has relied upon the following judicial pronouncements : 1. Maruthi Babu Rao Jadav Vs. ACIT (2024) 171 taxmann.com 463 (Kerala). 2. Spectra Equipment (P.) Ltd. Vs. Income Tax Officer (2025) 211 ITD 61 (Hyderabad-Trib) 3.Chandana Garments Private Limited Vs. Pr.CIT (IT Appeal No.125(Ind) of 2022, dated 02.12.2022) 4. Dy.Commissioner of Income Tax Vs. Skate Trades and Agencies Pvt. Ltd (ITAT Mumbai, 16th April, 2025) 5. Suganthi Shree Anbumani (ITA No.184/Chny/2021) 16. We have given our thoughtful consideration to the contentions advanced by…

Dy. Commissioner of Income Tax, Cir 1(3)(1), Income Tax Department vs. Skate Trades and Agencies Private Limited, Raichur Street Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1663/MUM/2024[2017-18]Status: DisposedITAT Mumbai16 Apr 2025AY 2017-18

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhaildy. Commissioner Of Income Tax, Circle-1(3)(1), Room No.535, Aayakar Bhawan, M.K. Road, Churchgate ............... Appellant Mumbai - 400020

For Appellant: NoneFor Respondent: Shri Bhangepatil Pushkaraj, Sr.DR

Section 115BSection 142(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Dy. Commissioner of Income Tax, Circle-1(3)(1), Room No.535, Aayakar Bhawan, M.K. Road, Churchgate ............... Appellant Mumbai - 400020 v/s Skates Trades and Agencies Pvt. Ltd., 302, Dev Kirpa Building, ……………… Respondent 28 Raichur Street, Mumbai – 400009 PAN : AAJCS366C Assessee by : None Revenue by : Shri Bhangepatil Pushkaraj, Sr.DR Date of Hearing – 16/04/2025 Date of Order – 16/04/2025 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The Revenue has filed…