← All Phrases

“Income-tax Officer”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(25) / Section 1175,006 judgments

The decision most relied on for Income-tax Officer is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on Income-tax Officer

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

CIT v. Kanpur Coal Syndicate
53 ITR 225 · 1964 · Supreme Court
359
citing judgments

The Commissioner (Appeals) holds plenary powers when disposing of an appeal, with their scope being coterminous with the Assessing Officer. This allows the CIT(A) to exercise all powers of the AO, including admitting additional evidence and redetermining income.

222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.
384 ITR 147 · 2016 · High Court
274
citing judgments

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

Paul Mathews & Sons. v. CIT
263 ITR 101 · 2003 · High Court
266
citing judgments

A statement recorded under Section 133A of the Income-tax Act has no evidentiary value because Section 133A does not empower an Income-tax Officer to examine any person on oath.

Navnitlal C. Javeri v. K.K. Sen
56 ITR 198 · 1965 · Supreme Court
230
citing judgments

The Supreme Court holds that circulars issued by the Central Board of Direct Taxes (CBDT) are binding on all officers and persons employed in the execution of the Income-tax Act. These circulars are binding even if they deviate from the provisions of the Act, particularly when issued to relieve hardships.

Judgments citing Income-tax Officer

The DCIT, Central Circle-1(1), Ahmedabad vs. M/S. Venus Infrastructure & Developers Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is hereby dismissed

ITA 38/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad14 Feb 2024AY 2017-18

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita Nos. 37 & 38/Ahd/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/S Venus Infrastructure & Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. Pan: Aahcs6254J (Applicant) (Respondent) Revenue By : Shri Akhilendra Pratap Yadaw Assessee By : Shri Tushar Hemani, Sr. Advocate With Shri Parimalsinh B. Parmar & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date Of Hearing : 08/02/2024 घोवणाकीतारीख/Date Of Pronouncement: 14/02/2024 आदेश/O R D E R Per Waseem Ahmed: The Captioned Two Appeal Have Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-11, Ahmedabad, Of Even Dated 20/01/2021 Arising In The Matter Of Assessment Order Passed Under S. 147 R.W.S. 143(3) & 143(3) Of The Income Tax Act 1961 (Here- In-After Referred To As "The Act") Relevant To The Assessment Years 2008-09 & 2017-18. First, We Take Up Ita No. 38/Ahd/2021, An Appeal By The Revenue For Ay 2017-18

For Appellant: ShriFor Respondent: Shri Akhilendra Pratap Yadaw
Section 80Section 80I

rate, an assessment for the first time made by resort to section 147 is a regular assessment. Section 148 enjoins the Income-tax Officer before making an assessment under section 147 to serve a notice on the assessee containing all or any of the requirements which may be included

The DCIT, Central Circle-1(1), Ahmedabad vs. M/S. Venus Infrastructure & Developers Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is hereby dismissed

ITA 37/AHD/2021[2008-09]Status: DisposedITAT Ahmedabad14 Feb 2024AY 2008-09

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita Nos. 37 & 38/Ahd/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/S Venus Infrastructure & Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. Pan: Aahcs6254J (Applicant) (Respondent) Revenue By : Shri Akhilendra Pratap Yadaw Assessee By : Shri Tushar Hemani, Sr. Advocate With Shri Parimalsinh B. Parmar & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date Of Hearing : 08/02/2024 घोवणाकीतारीख/Date Of Pronouncement: 14/02/2024 आदेश/O R D E R Per Waseem Ahmed: The Captioned Two Appeal Have Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-11, Ahmedabad, Of Even Dated 20/01/2021 Arising In The Matter Of Assessment Order Passed Under S. 147 R.W.S. 143(3) & 143(3) Of The Income Tax Act 1961 (Here- In-After Referred To As "The Act") Relevant To The Assessment Years 2008-09 & 2017-18. First, We Take Up Ita No. 38/Ahd/2021, An Appeal By The Revenue For Ay 2017-18

For Appellant: ShriFor Respondent: Shri Akhilendra Pratap Yadaw
Section 80Section 80I

rate, an assessment for the first time made by resort to section 147 is a regular assessment. Section 148 enjoins the Income-tax Officer before making an assessment under section 147 to serve a notice on the assessee containing all or any of the requirements which may be included

Girirajiji Raghunandan Shiksha Prasar and Vikas Samiti, Indore vs. ITO ( Exemption), Bhopal

The appeal of the assessee is allowed for statistical

ITA 342/IND/2023[2009-10]Status: HeardITAT Indore13 Feb 2024AY 2009-10

Bench: Shri Vijay Pal Rao & Shrib.M. Biyaniassessment Year : 2009-10 Shri Girirajji Income-Tax Officer Raghunandan Shiksha (Exemption), Prasar & Vikas Samiti, Bhopal बनाम/ 45, Vaishali Nagar, Vs. Kotra Sultanabad, Bhopal (Assessee/Appellant) (Revenue/Respondent) Pan: Aaba59632G Assessee By Shri S.N.Agrawal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.02.2024 Date Of Pronouncement 13.02.2024

Section 115BSection 147Section 250

APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2009-10 Shri Girirajji Income-tax Officer Raghunandan Shiksha (Exemption), Prasar and Vikas Samiti, Bhopal बनाम/ 45, Vaishali Nagar, Vs. Kotra Sultanabad, Bhopal (Assessee/Appellant) (Revenue/Respondent) PAN: AABA59632G Assessee by Shri S.N.Agrawal

The ITO 4 (3), Indore vs. Smt Ranjana Gupta, Indore

ITA 4/IND/2021[2015-16]Status: DisposedITAT Indore13 Feb 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2015-16 Income-Tax Officer, Smt. Ranjana Gupta, 4(3), 204, Sant Marg, बनाम/ Indore. Gandhi Nagar, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) Pan: Bcjpg 9105 N Assessee By Shri Yash Kukreja & Hitesh Chimnani, Cas Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 23.11.2023 Date Of Pronouncement 13.02.2024

Section 143(3)Section 50CSection 54B

TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2015-16 Income-tax Officer, Smt. Ranjana Gupta, 4(3), 204, Sant Marg, बनाम/ Indore. Gandhi Nagar, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) PAN: BCJPG 9105 N Assessee

Ajmer Industries LLP, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, three appeals of the assessee are allowed

ITA 760/JPR/2023[2018-19]Status: DisposedITAT Jaipur09 Feb 2024AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 132Section 153ASection 271ASection 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Prem Prakash Agarwal, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, three appeals of the assessee are allowed

ITA 759/JPR/2023[2019-20]Status: DisposedITAT Jaipur09 Feb 2024AY 2019-20

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 132Section 153ASection 271ASection 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Prem Prakash Agarwal, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, three appeals of the assessee are allowed

ITA 758/JPR/2023[2018-19]Status: DisposedITAT Jaipur09 Feb 2024AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 132Section 153ASection 271ASection 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Prem Prakash Agarwal, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, the appeal of the assessee is allowed

ITA 757/JPR/2023[2017-18]Status: DisposedITAT Jaipur09 Feb 2024AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 153ASection 270ASection 270A(1)Section 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Prem Prakash Agarwal, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, both appeals of the assessee are allowed

ITA 756/JPR/2023[2016-17]Status: DisposedITAT Jaipur09 Feb 2024AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Prem Prakash Agarwal, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, both appeals of the assessee are allowed

ITA 755/JPR/2023[2013-14]Status: DisposedITAT Jaipur09 Feb 2024AY 2013-14

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. C. M. Agarwal (CA)For Respondent: Sh. Ajay Malik (CIT)
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 274

pointed out above, since the returns for the said two assessment years were filed beyond the period prescribed for making assessment, the Income-tax Officer issued notice under section 148 of the Act and at the request of the petitioners treated the returns which were earlier filed as returns filed ... clause (ii) of sub-section (1) is concerned, such full and true disclosure has to be made prior to the detection by the Income-tax Officer of concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income. Such disclosure could also

Aruna Yadav, Gurgaon vs. ITO, Ward 1(2), Gurgaon

The appeal of the assessee is allowed for statistical purposes

ITA 2945/DEL/2023[2012-13]Status: DisposedITAT Delhi09 Feb 2024AY 2012-13

Bench: Shri G.S. Pannu & Shri Anubhav Sharma(Through Hybrid Mode)

PANNU, VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER (Through Hybrid Mode) ITA No. 2945 /DEL/2023 [Assessment Year: 2012-13 Aruna Yadav, Vs Income-tax Officer, C/0 CA MR Sahu, Ward-1(2), Gurgaon. House No. 651,1st Floor, Nr. G.D. Goenka Public School, Gurgaon PAN- ABAPY6907H APPELLANT RESPONDENT Assessee

Lovely Promoters Private Limited, Kolkata vs. ACIT, Central Circle, Ajmer

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

ITA 770/JPR/2023[2013-14]Status: DisposedITAT Jaipur08 Feb 2024AY 2013-14

Bench: him regarding non mentioning of Document Identification Number (DIN) in the body of the order u/s. 127 of the Act dated 08-09-2021 and various other technical pleas raised in grounds of appeal regarding validity of notice u/s. 148 of the Act, thereby appellate order passed by the CIT(A) is non-speaking order and deserves to be quashed. 4. On the facts and in circumstances of the case and in law, the AO erred in issuing notice u/s. 148 of the Act as it was a search related case u/s. 132 r/w

For Appellant: Shri Mayank Taparia (Adv.)For Respondent: Shri A.S. Nehra (Addl.CIT) a
Section 127Section 127(1)Section 132Section 147Section 148Section 148ASection 151Section 153C

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh

Ram Bhushan Khedle, Bhopal vs. I.T.O. 5(2), Bhopal

ITA 292/IND/2023[2010-11]Status: HeardITAT Indore07 Feb 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2010-11 Shri Ram Bhushan Income-Tax Officer, Khedle, 5(2), S/O Shri Kishori Lal Bhopal Khedle, Plot No.4, Krishna Nagar बनाम/ Colony, Vs. Near Krishna Mandir, Khajuri,, Kalan Road, Bhopal. (Appellant/Assessee) (Respondent/Revenue) Pan: Arepk8121D Assessee By Shri Arun Dwivedi, Adv. Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 05.02.2024 Date Of Pronouncement 07.02.2024

Section 144Section 250(6)

INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Ram Bhushan Income-tax Officer, Khedle, 5(2), S/o Shri Kishori Lal Bhopal Khedle, Plot No.4, Krishna Nagar बनाम/ Colony, Vs. Near Krishna Mandir, Khajuri,, Kalan Road, Bhopal. (Appellant/Assessee

Income Tax Officer, Mandsaur vs. Oref Securities Pvt. Ltd., Mandsaur

ITA 259/IND/2023[2011-12]Status: DisposedITAT Indore07 Feb 2024AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2011-12 Income-Tax Officer, Oref Securities Private Mandsaur Limited, 69, Agrsen Nagar, बनाम/ Behind Mid, Vs. Mandsaur (Appellant/Revenue ) (Assessee/Respondent) Pan: Aabco 0111 G Assessee By Shri Subhash Chand Jain, Ca & Ar Revenue By Ms.Simran Bhullar, Cit Dr Date Of Hearing 30.01.2024 Date Of Pronouncement 07.02.2024

Section 143(2)Section 143(3)Section 147Section 148Section 68

TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2011-12 Income-tax Officer, OREF Securities Private Mandsaur Limited, 69, Agrsen Nagar, बनाम/ Behind MID, Vs. Mandsaur (Appellant/Revenue ) (Assessee/Respondent) PAN: AABCO 0111 G Assessee by Shri Subhash Chand

Income Tax Officer, Mandsaur vs. Oref Securities Pvt. Ltd., Mandsaur

In the result, this appeal of revenue is dismissed

ITA 254/IND/2023[2013-14]Status: DisposedITAT Indore07 Feb 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2013-14 Income-Tax Officer, Oref Securities Pvt. Ltd., Mandsaur 69, Agrasen Nagar, बनाम/ Mandsaur Vs. (Revenue/Appellant ) (Assessee /Respondent) Pan: Aabco 0111 G Assessee By Shri Subhash Chand Jain, Ca & Ar Revenue By Ms. Simran Bhullar, Cit Dr Date Of Hearing 30.01.2024 Date Of Pronouncement 07.02.2024

Section 143(2)Section 143(3)Section 271(1)(c)Section 68

TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2013-14 Income-tax Officer, OREF Securities Pvt. Ltd., Mandsaur 69, Agrasen Nagar, बनाम/ Mandsaur Vs. (Revenue/Appellant ) (Assessee /Respondent) PAN: AABCO 0111 G Assessee by Shri Subhash Chand Jain

P. Krishnamurthy, Villupuram vs. ITO, Ward-2, Villupuram

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

ITA 773/CHNY/2023[2013-14]Status: DisposedITAT Chennai07 Feb 2024AY 2013-14

Bench: Shri Mahavir Singh

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri G.Suresh, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 246ASection 249(2)(b)Section 264Section 69

Jurisdiction of Commissioners (Appeals). Sections 125 and 125A - Appellate jurisdiction of Commissioner of Income- tax excluded in cases where assessment functions of the Income-tax Officer are assigned to the Inspecting Assistant Commissioner. Section 126 - Board may empower Commissioners (Appeals) to perform such functions in respect of such area ... Commissioner (Appeals) may permit an appellant to produce evidence which he did not produce or he was not allowed to produce before the Income-tax Officer. In view of the above, the ld. Senior DR argued that the provisions of section 264 of the Act itself bars filing of appeal

Udaykumar Prabhudas Shah, Mumbai vs. ITO Ward 29(3)(1), Mumbai

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

ITA 883/MUM/2023[2014-15]Status: DisposedITAT Mumbai07 Feb 2024AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleudaykumar Prabhudas Shah V. Income Tax Officer – Ward – 29(3)(1) Kautilya Bhavan 1601 Moksh Mahal Bandra Kurla Complex P.K. Road, Sarvodaynagar, Bandra (E), Mumbai - 400051 Mulund, Mumbai – 400080 Pan: Alyps8682D (Appellant) (Respondent) Assessee Represented By : Shri Dharan Gandhi Department Represented By : Ms. Kavitha Kaushik

Section 234BSection 271(1)(c)Section 68

Assessee has raised following grounds in its appeal “1. The Ld. Commissioner of Income-tax (Appeal), NFAC, erred in upholding the action of Income-tax Officer Ward 29(3)(1), Mumbai in adding Rs. 1,49,58,500/-, being sale proceeds on sale of shares of M/s Comfort Fincap

Bharat De vs. Hi Dagha, Thanevs.ITO Ward 3(1), Kalyan

In the result, both the appeals of the assessee are dismissed

ITA 3315/MUM/2023[2009-10]Status: DisposedITAT Mumbai07 Feb 2024AY 2009-10

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2009-10 & Assessment Year: 2010-11 Bharat Devshi Dagha, Ito, Ward 3(1), 3/13, Geet Govind Chs. Rani Mansion Manpada Road, Vs. Maharashtra-421301. Dombivli East-421 201. Pan No. Aarpd 9399 Q Appellant Respondent

For Appellant: Mr. Kalpesh Khatri, CAFor Respondent: Mr. Surendra Kumar Meena, Sr. DR
Section 147Section 148

what is relevant is the existence of reasons to make the Income relevant is the existence of reasons to make the Income-tax Officer tax Officer believe that there has been under believe that there has been under-assessment of the assessee's assessment of the assessee's income ... under: Bharat Devshi Dagha ITA Nos. 3315 & 3314/M/2023 "Since, the belief is that of the Income "Since, the belief is that of the Income-tax Officer, the tax Officer, the sufficiency of reasons for forming the belief, is not for the sufficiency of reasons for forming the belief

Bharat De vs. Hi Dagha, Thanevs.ITO Ward 3(1), Kalyan

In the result, both the appeals of the assessee are dismissed

ITA 3314/MUM/2023[2010-11]Status: DisposedITAT Mumbai07 Feb 2024AY 2010-11

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2009-10 & Assessment Year: 2010-11 Bharat Devshi Dagha, Ito, Ward 3(1), 3/13, Geet Govind Chs. Rani Mansion Manpada Road, Vs. Maharashtra-421301. Dombivli East-421 201. Pan No. Aarpd 9399 Q Appellant Respondent

For Appellant: Mr. Kalpesh Khatri, CAFor Respondent: Mr. Surendra Kumar Meena, Sr. DR
Section 147Section 148

what is relevant is the existence of reasons to make the Income relevant is the existence of reasons to make the Income-tax Officer tax Officer believe that there has been under believe that there has been under-assessment of the assessee's assessment of the assessee's income ... under: Bharat Devshi Dagha ITA Nos. 3315 & 3314/M/2023 "Since, the belief is that of the Income "Since, the belief is that of the Income-tax Officer, the tax Officer, the sufficiency of reasons for forming the belief, is not for the sufficiency of reasons for forming the belief

Udayan Grover, Mumbai vs. National Faceless Appeal Centre(NFAC), Delhi

In the result, appeal filed by the assessee is allowed

ITA 2880/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Feb 2024AY 2015-16

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleudayan Grover V. National Faceless Appeal Centre Panch Mahal Delhi Panch Sristhi Complex {Acit – 26(3), Bkc, Mumbai} Powai, Mumbai - 400072 Pan: Aclpg0572G (Appellant) (Respondent) Assessee Represented By : Shri Vimal Punmiya Department Represented By : Ms. Kavitha Kaushik

Section 10(38)Section 131Section 133(6)Section 142(1)Section 143(2)Section 57Section 68

ITAT AHMEDABAD BENCH 'B' transfer of long-term securities (Bogus transactions) - Pratik Suryakant Shah v. AY 2006-07 - Assesse purchased 3000 shares of Income-tax Officer, Ward- 10 company 'T' through a stock broker - These shares (3), Ahmedabad* OCTOBER 21, were transferred to assesses demat account - 2016 However, said stock