JIGNA KUNDAN BHATT,VIRAR vs. DCIT, CENTRAL CIRCLE 1(1), MUMBAI, MUMBAI
In the result, the appeal filed by the assessee is allowed
ITA 5265/MUM/2025[2020-21]Status: DisposedITAT Mumbai29 Dec 2025AY 2020-21
Bench: Smt. Beena Pillai & Shri Makarand Vasant Mahadeokardcit Cen. Cir. 1(1), Jigna Kundan Bhatt R. No. 903, 9Th Floor, Plot No. 277, Kundan Pratistha Bhavan, M. Mansion, Agashi Road, Vs. K. Road, Mumbai- Virar (W), Dist-Thane, 400 020 Thane, Maharashtra- 401303 Pan/Gir No. Afdpb3867Q (Applicant) (Respondent) Assessee By Shri Subhodh Ratnaparkhi, Ld. Ar Revenue By Ms. Kavitha Kaushik, Ld. Dr Date Of Hearing 11.12.2025 Date Of Pronouncement 29.12.2025
Section 132(1)Section 143(3)Section 68Section 69A
same as additional evidence under Rule 46A of the Income-tax Rules, 1962. 10. In respect of jewellery, the assessee reiterated that the jewellery found during search was family jewellery belonging to various family members and relied upon CBDT Instruction No.
1916 dated 11.05.1994. A detailed explanation identifying ownership among