← All Phrases

“unexplained expenditure”

Cash Credits & Unexplained ItemsSection 69CSection 69C3,276 judgments

The decision most relied on for unexplained expenditure is CIT v. Bholanath Poly Fab. Pvt. Ltd. (355 ITR 290), cited in 712 judgments on BharatTax.

Leading authorities on unexplained expenditure

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

Nikunj Eximp Enterprises v. CIT
216 Taxmann 171 · 2013 · High Court
325
citing judgments

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

CIT v. M.K. Brothers
163 ITR 249 · 1987 · High Court
262
citing judgments

Mere non-production of a party or their denial of a transaction is insufficient to treat a payment as non-genuine if it is duly recorded in books and made through banking channels. Once the assessee furnishes relevant documentation, the burden shifts to the Assessing Officer to prove the transaction is not genuine.

N.K. Proteins Ltd. v. DCIT
84 Taxmann.com 195 · 2017 · Supreme Court
204
citing judgments

When purchases are found to be entirely bogus and based on fictitious invoices from non-existent or unconfirmed suppliers, the entire amount of such purchases is liable to be added back as unexplained expenditure, not merely a percentage thereof.

CIT v. La Medica
250 ITR 575 · 2001 · High Court
150
citing judgments

When purchases are shown to be non-genuine, the entire amount is to be disallowed as unexplained expenditure under section 69C, irrespective of whether the goods were procured from alternative sources.

Vijay Proteins Ltd. v. CIT
58 Taxmann.com 44 · 2015 · High Court
140
citing judgments

When an assessee makes alleged bogus or hawala purchases but subsequently makes genuine sales from those purchases, the addition to income should be restricted only to the estimated profit embedded in such transactions, not the entire purchase value.

N.K. Industries Ltd. v. DCIT
72 Taxmann.com 289 · 2016 · High Court
127
citing judgments

When there is a categorical finding that purchases are bogus and from fictitious suppliers, the Assessing Officer is justified in making a 100% addition of the bogus purchase amount under Section 69C, rather than restricting the disallowance to merely the profit margin. This position has been upheld by the Supreme Court through the dismissal of the assessee's SLP.

Judgments citing unexplained expenditure

Shri Anosh Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 339/RAN/2016[2008-09]Status: DisposedITAT Ranchi08 Oct 2025AY 2008-09

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

Shri Anosh Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 338/RAN/2016[2007-08]Status: DisposedITAT Ranchi08 Oct 2025AY 2007-08

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

Shri Anosh Ekka, Sahibganj vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 337/RAN/2016[2006-07]Status: DisposedITAT Ranchi08 Oct 2025AY 2006-07

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 325/RAN/2016[2010-11]Status: DisposedITAT Ranchi08 Oct 2025AY 2010-11

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 324/RAN/2016[2009-10]Status: DisposedITAT Ranchi08 Oct 2025AY 2009-10

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 323/RAN/2016[2008-09]Status: DisposedITAT Ranchi08 Oct 2025AY 2008-09

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 322/RAN/2016[2007-08]Status: DisposedITAT Ranchi08 Oct 2025AY 2007-08

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

Anosh Ekka. The business income of Smt. Menon Ujjana Ekka has been treated as the income from other sources of Shri Anosh Ekka. The unexplained expenditure allegedly of both Anosh Ekka and Smt. Menon Ujjana Ekka was treated as the income from other sources in the case of Shri Anosh

Sanjay Jayantilal Shah, Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

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

ITA 79/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2014-15

Bench: S/Shri Sanjay Garg & Makarand V.Mahadeokarasstt.Year : 2014-2015 Sanjay Jayantilal Shah Ito, Ward-2(1)(1) 202/A, Shivalik 10 Vs. Vejalpur Opp: Sbi Zonal Office Ahmedabad. Ambawadi, Ahmedabad 380 015 Pan : Aktps 8891 A (Applicant) (Responent) : Assessee By Shri S.N. Divatia & Shri Samir Vora, Ars. : Shri Kalpesh Rupavatia, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 30/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 07/10/2025 आदेश/O R D E R आदेश आदेश आदेश Per Makarand V.Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Dated 29.11.2024 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, [Hereinafter Referred To As "Cit(A)"], For The Assessment Year 2014–15, Arising Out Of The Assessment Order Dated 31.03.2022 Passed U/S 147 Read With Section 144B Of The Income-Tax Act, 1961 (Hereinafter Referred To As "The Act") By The National Faceless Assessment Centre, Delhi [Hereinafter Referred To As "Assessing Officer Or Ao"].

Section 10(38)Section 144BSection 147Section 148Section 234ASection 271(1)(c)Section 68Section 69C

further estimated cash commission at the rate of 5% of such accommodation entry, amounting to Rs. 5,25,240/-, as unexplained expenditure u/s 69C of the Act. Accordingly, the total income of the assessee was assessed at Rs. 1,27,55,871/-, as against returned income

DCIT, Central Circle 7(1), Mumbai vs. Sheth Realtors, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4008/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Sept 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Sheth Realtors Income-Tax Officer-7(1) Vasant Oasis, Site Office, [Erstwhile Ito-23(3)(3)] Upper Basement, Mumbai Cts No 345A 1 To 3, Vs. 345A 5 To 6, Makwana Road, Marol, Andheri East., Mumbai – 400059 [Pan: Aavfa3975F] (Appellant) (Respondent) Assessment Year: 2017-18 Deputy Commissioner Of Sheth Realtors Income-Tax, Central Circle 12Th Floor, Hallmark Business 7(1), Vs. Plaza, Sant Dyaneshwar Marg Mumbai Bandra (East), Mumbai - 400051 [Pan: Aavfa3975F] (Appellant) (Respondent) Present For: Assessee : Dr. K. Shivaram, Sr. Advocate & Shri Rahul Hakani, Advocate Revenue : Shri Leyaqat Ali Aafaqui, Sr. Dr Date Of Hearing : 07.08.2025 Date Of Pronouncement : 30.09.2025 O R D E R Per Girish Agrawal: These Two Appeals Filed By Assessee & Revenue Are Against The Order Of Ld. Cit (A) 49, Mumbai, Vide Order No. Itba/Apl/S/250/2024- Assessment Year 2017-18 25/1075205796(1), Dated 28.03.2025, Passed Against The Assessment Order By Income-Tax Officer, Ward-23(3)(3), Mumbai, U/S. 143(3) Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 30.12.2019 For Assessment Year 2017-18. 2. Grounds Taken By Assessee & Revenue Are Reproduced As Under: I. Ita No. 2712/Mum/2025 [Assessee]

For Appellant: Dr. K. Shivaram, Sr. Advocate and Shri Rahul Hakani, AdvocateFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR
Section 133(6)Section 139(1)Section 143(3)Section 2(24)(x)

their non-receipt of reply to notices u/s.133(6), he held certain expenses as non-genuine and made the addition by treating them as unexplained expenditure u/s.69C and reduced the same from work in progress. In respect of submissions made before the ld. Assessing Officer, assessee contended that the time

Sheth Realtors, Mumbai vs. ITO-7(1) (Erstwhile ITO-23(3)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2712/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Sept 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Sheth Realtors Income-Tax Officer-7(1) Vasant Oasis, Site Office, [Erstwhile Ito-23(3)(3)] Upper Basement, Mumbai Cts No 345A 1 To 3, Vs. 345A 5 To 6, Makwana Road, Marol, Andheri East., Mumbai – 400059 [Pan: Aavfa3975F] (Appellant) (Respondent) Assessment Year: 2017-18 Deputy Commissioner Of Sheth Realtors Income-Tax, Central Circle 12Th Floor, Hallmark Business 7(1), Vs. Plaza, Sant Dyaneshwar Marg Mumbai Bandra (East), Mumbai - 400051 [Pan: Aavfa3975F] (Appellant) (Respondent) Present For: Assessee : Dr. K. Shivaram, Sr. Advocate & Shri Rahul Hakani, Advocate Revenue : Shri Leyaqat Ali Aafaqui, Sr. Dr Date Of Hearing : 07.08.2025 Date Of Pronouncement : 30.09.2025 O R D E R Per Girish Agrawal: These Two Appeals Filed By Assessee & Revenue Are Against The Order Of Ld. Cit (A) 49, Mumbai, Vide Order No. Itba/Apl/S/250/2024- Assessment Year 2017-18 25/1075205796(1), Dated 28.03.2025, Passed Against The Assessment Order By Income-Tax Officer, Ward-23(3)(3), Mumbai, U/S. 143(3) Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 30.12.2019 For Assessment Year 2017-18. 2. Grounds Taken By Assessee & Revenue Are Reproduced As Under: I. Ita No. 2712/Mum/2025 [Assessee]

For Appellant: Dr. K. Shivaram, Sr. Advocate and Shri Rahul Hakani, AdvocateFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR
Section 133(6)Section 139(1)Section 143(3)Section 2(24)(x)

their non-receipt of reply to notices u/s.133(6), he held certain expenses as non-genuine and made the addition by treating them as unexplained expenditure u/s.69C and reduced the same from work in progress. In respect of submissions made before the ld. Assessing Officer, assessee contended that the time