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“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

Income Tax Officer-2(2)(2), Firozabad vs. M/S Uma Glass Works, Industrial Estate, Firozabd

Appeal stand dismissed

ITA 428/AGR/2024[2014-15]Status: DisposedITAT Agra23 Apr 2025AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.428/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) & 2. आयकरअपील सं. / Ita No.429/Agr/2024 (िनधा"रणवष" / Assessment Years: 2015-16) Income-Tax Officer बनाम/ M/S Uma Glass Works Ward 2(2)(2), Firozabad. 22, Industrial Estate, Firozabad. Vs. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfu-5061-D (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Cross Objection No.01/Agr/2025 (In Ita Nos. 428/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) & 4. Cross Objection No.02/Agr/2025 (In Ita Nos. 429/Agr/2024 (िनधा"रणवष" / Assessment Year: 2015-16) M/S Uma Glass Works Income-Tax Officer, बनाम/ 22, Industrial Estate Ward 2(2)(2), Firozabad. Vs. Firozabad. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfu-5061-D (अपीलाथ"/Appellant) : (""थ" / Respondent) Revenue By : Sh. Sukesh Kumar Jain – Ld. Cit-Dr Assessee By : Sh. Sahib P. Satsangee (Ca) – Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025

For Appellant: Sh. Sahib P. Satsangee (CA) – Ld. ARFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT-DR
Section 143(3)

आयकरअपील सं. / ITA No.428/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) & 2. आयकरअपील सं. / ITA No.429/Agr/2024 (िनधा"रणवष" / Assessment Years: 2015-16) Income-tax Officer बनाम/ M/s Uma Glass Works Ward 2(2)(2), Firozabad. 22, Industrial Estate, Firozabad. Vs. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACFU-5061-D (अपीलाथ"/Appellant) : (""थ" / Respondent ... रणवष" / Assessment Year: 2014-15) & 4. Cross Objection No.02/Agr/2025 (in ITA Nos. 429/Agr/2024 (िनधा"रणवष" / Assessment Year: 2015-16) M/s Uma Glass Works Income-tax Officer, बनाम/ 22, Industrial Estate Ward 2(2)(2), Firozabad. Vs. Firozabad. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACFU-5061-D (अपीलाथ"/Appellant) : (""थ" / Respondent) Revenue

Sangeeta Jain, Gwalior vs. Income Tax Officer, Ward 1(1), Gwalior

The appeal stand allowed

ITA 308/AGR/2024[2017-18]Status: DisposedITAT Agra23 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 308/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Ms. Sangeeta Jain Income-Tax Officer, बनाम/ Agarwal Complex, Gast Ka Tazia Ward 1(1), Gwalior. Vs. Lashkar, Gwalior (Mp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Dhcps-2599-G (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashok Vijaywargiya, Ca – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals)-Ii, Agra [Cit(A)] On 27-06-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 21-12- 2019. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Cash Deposit Of Rs.1 Crores During Demonetization Period. The Assessee Is Stated To Have Made Cash Sales Of Bullion Which Has Been Sourced To Make The Impugned Deposits. However, Ld. Ao Rejected The Same On The Ground That The Assessee Made Cash Purchase Of Gold Jewellery Till 01-11- 2016 & Thereafter, Suddenly, Started To Show Cash Sale Of Gold Bullion. The Ld. Cit(A) Confirmed The Assessment Against Which The Assessee Is In Further Appeal Before Us.

For Appellant: Sh. Ashok Vijaywargiya, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 143(3)Section 44A

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 308/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Ms. Sangeeta Jain Income-tax Officer, बनाम/ Agarwal Complex, Gast Ka Tazia Ward 1(1), Gwalior. Vs. Lashkar, Gwalior (MP) "थायीलेखासं./जीआइआरसं./PAN/GIR No. DHCPS-2599-G (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Siddharth Singh, Tota Ka Tal Agra vs. ITO Ward 1(2)(4) Agra Shri Mahesh Chand Sharma, Aayakar Bhawan Agra

The appeal stand partly allowed

ITA 283/AGR/2024[2017-2018]Status: DisposedITAT Agra23 Apr 2025AY 2017-2018

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No. 283/Agr/2024 (िनधा"रणवष" / Assessment Year:2017-18) & 2. S.A. No. 02/Agr/2024 (In Ita No. 283/Agr/2024) (िनधा"रणवष" / Assessment Year:2017-18) Shri Siddharth Singh Income-Tax Officer, बनाम/ Vill & Post- Nasirpur Ward 1(2)(4), Agra. Vs. Hathras (Up). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bjmps-1593-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Dushyant Asthana (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 11-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 29-05-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 Of The Act On 17-12-2019. In The Assessment Order, Ld. Ao Made Addition Of Net Cash Deposit For Rs.10.04 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 11 Days In The Appeal Which Stand Condoned.

For Appellant: Sh. Dushyant Asthana (Advocate) – Ld. ARFor Respondent: Sh. Shailendra Shrivastava – Ld. Sr. DR
Section 144

नधा"रणवष" / Assessment Year:2017-18) & 2. S.A. No. 02/Agr/2024 (In ITA No. 283/Agr/2024) (िनधा"रणवष" / Assessment Year:2017-18) Shri Siddharth Singh Income-tax Officer, बनाम/ Vill & Post- Nasirpur Ward 1(2)(4), Agra. Vs. Hathras (UP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. BJMPS-1593-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ

Sh. Bramhjit Singh S/O Sh.Dharam Pal Singh, Morena vs. ITO., Ward-1, Morena

The appeals stand partly allowed in terms of our above order

ITA 324/AGR/2019[2010-11]Status: DisposedITAT Agra23 Apr 2025AY 2010-11

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.323/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) & 2. आयकरअपील सं. / Ita No.324/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) Shri Bramhajit Singh Income-Tax Officer, बनाम/ Vill. Jareerua, Post- Nurabad, Ward 1, Morena. Vs. Morena (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Atxpb-1047-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of Separate Orders Of First Appellate Authority. First, We Take Up

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 147Section 154Section 234A

No.323/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) And 2. आयकरअपील सं. / ITA No.324/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) Shri Bramhajit Singh Income-tax Officer, बनाम/ Vill. Jareerua, Post- Nurabad, Ward 1, Morena. Vs. Morena (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. ATXPB-1047-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Sh. Bramhajit Singh, Morena vs. ITO., Ward-1, Morena

The appeals stand partly allowed in terms of our above order

ITA 323/AGR/2019[2010-11]Status: DisposedITAT Agra23 Apr 2025AY 2010-11

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.323/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) & 2. आयकरअपील सं. / Ita No.324/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) Shri Bramhajit Singh Income-Tax Officer, बनाम/ Vill. Jareerua, Post- Nurabad, Ward 1, Morena. Vs. Morena (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Atxpb-1047-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of Separate Orders Of First Appellate Authority. First, We Take Up

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 147Section 154Section 234A

No.323/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) And 2. आयकरअपील सं. / ITA No.324/Agr/2019 (िनधा"रणवष" / Assessment Year:2010-11) Shri Bramhajit Singh Income-tax Officer, बनाम/ Vill. Jareerua, Post- Nurabad, Ward 1, Morena. Vs. Morena (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. ATXPB-1047-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

M/S R.R.D.Developers, Gwlior vs. Pr.CIT., Gwalior

The appeal stand allowed in terms of our above order

ITA 320/AGR/2018[2013-14]Status: DisposedITAT Agra23 Apr 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 320/Agr/2018 (िनधा"रणवष" / Assessment Year:2013-14) M/S R.R.D. Developers Pr. Cit बनाम/ Kedarpur, In Front Of Tata Gwalior. Showroom, Shivpuri Link Vs. Road, Gwalior. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aamfr-5438-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Sukesh Kumar Jain – Ld. Cit/Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Gwalior (Pr.Cit) For Assessment Year (Ay) 2013-14 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 17-03-2016. At The Time Of Hearing, None Appeared For Assessee. Accordingly, The Appeal Was Proceeded With The Able Assistance Of Ld. Cit-Dr Who Supported The Revision Of The Order. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Scrutinized & During The Course Of Assessment Proceedings, Notices U/S 142(1) Were Issued From Time To Time Which Were Duly Been Responded To By The Assessee. Accepting

For Appellant: NoneFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT/DR
Section 131Section 133(6)Section 142(1)Section 143(3)Section 263Section 68

consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interest of the revenue. For example, when an Income-tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible ... Income-tax Officer has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interest of the revenue, unless the view taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated

Manju Jain, Shivpuri vs. ITO Shivpuri, Shivpuri

The appeal stand allowed for statistical purposes

ITA 95/AGR/2024[2017-18]Status: DisposedITAT Agra22 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.95/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Ms. Manju Jain Income-Tax Officer, बनाम/ W/O Deepak Sankhla Shivpuri (Mp) Vs. Sadar Bazar, Shivpuri (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abzpj-8877-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Ex-Parte Order Passed By Of Learned Addl. / Joint Commissioner Of Income Tax (Appeals)-3, Mumbai [Cit(A)] On 08-02- 2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 20-12-2019. In The Assessment Order, Ld. Ao Assessed Capital Gains For Rs.29.33 Lacs. Though The Assessee Preferred Further Appeal, It Failed To Make Any Representation Therein & Accordingly, The Assessment Was Confirmed Against Which The Assessee Is In Further Appeal Before Us. At The Time Of Hearing, None Appeared For Assessee & Accordingly, The Appeal Was Heard With The Able Assistance Of Ld. Sr. Dr Who Pleaded For Dismissal Of The Appeal.

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 143(3)

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.95/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Ms. Manju Jain Income-tax Officer, बनाम/ W/o Deepak Sankhla Shivpuri (MP) Vs. Sadar Bazar, Shivpuri (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABZPJ-8877-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे

Manish Kumar Verma, Gwalior vs. ITO1(1), Gwalior

The appeal stand allowed in terms of our above order

ITA 83/AGR/2024[2008-09]Status: DisposedITAT Agra22 Apr 2025AY 2008-09

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.83/Agr/2024 (िनधा"रणवष" / Assessment Year: 2008-09) Sh. Manish Kumar Verma Income-Tax Officer, बनाम/ J-15, Site No. 1, City Centre, Ward 1(1), Gwalior. Near Honda Showroom, Vs. Gwalior. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpv-8563-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. M.K. Agarwal, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2008-09 Arises Out Of An Order Of Ld. Addl. / Joint Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] Dated 24-01-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S 147 R.W.S. 143(3) Of The Act On 18-03- 2014. The Sole Grievance Of The Assessee Is Confirmation Of Disallowance U/S 40A(3) For Rs.14.13 Lacs. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Same Is Adjudicated As Under. The Assessee Is Stated To Be Carrying Out Retail Trade Of Gold & Silver Jewellery. The Assessee Did Not Maintain Books Of Accounts & Declared Income U/S 44Af.

For Appellant: Sh. M.K. Agarwal, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 147Section 148Section 40A(3)Section 44A

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.83/Agr/2024 (िनधा"रणवष" / Assessment Year: 2008-09) Sh. Manish Kumar Verma Income-tax Officer, बनाम/ J-15, Site No. 1, City Centre, Ward 1(1), Gwalior. Near Honda Showroom, Vs. Gwalior. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABDPV-8563-H (अपीलाथ"/Appellant) : (" थ" / Respondent

Maniram Sharma, Gwalior vs. ITO Ward 3(2), Gwalior

The appeal stand allowed for statistical purposes as indicated upon conclusion of hearing

ITA 80/AGR/2024[2009-10]Status: DisposedITAT Agra22 Apr 2025AY 2009-10

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.80/Agr/2024 (िनधा"रण वष" / Assessment Year: 2009-10) Shri Maniram Sharma Income-Tax Officer बनाम/ Bijasen Mata Mandir Ke Pass, Ward -1, Morena. Vs. Mahal Gaon, Gwalior. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cfkps-7990-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajendra Sharma (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2009-10 Arises Out Of An Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 12-06-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 147 Of The Act On 29-11-2017. In The Assessment Order, Ld. Ao Made Addition Of Rs.12.68 Lacs Invoking The Provisions Of Sec.50C. Though The Assessee Preferred Further Appeal, It Failed To Make Any Representation Therein & Accordingly, The Assessment Was Confirmed Against Which The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 203 Days In The Appeal Which Stand Condoned. The Ld. Ar Has Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Rajendra Sharma (Advocate) – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.80/Agr/2024 (िनधा"रण वष" / Assessment Year: 2009-10) Shri Maniram Sharma Income-tax Officer बनाम/ Bijasen Mata Mandir ke pass, Ward -1, Morena. Vs. Mahal Gaon, Gwalior. "थायीलेखासं./जीआइआरसं./PAN/GIR No. CFKPS-7990-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Dileep Yadav, Etawah vs. Income Tax Officer Ward 2(2)(5), Etawah

The appeal stand allowed

ITA 79/AGR/2024[2006-07]Status: DisposedITAT Agra22 Apr 2025AY 2006-07

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Airpy-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpy-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / Ita No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Sukrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amepy-2777-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Gaurav Goyal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 / 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Facts As Well As Issues In Captioned Appeals For Assessment Year (Ay) 2006-07 Are Quite Identical. The Three Assessees Are Partners In A Firm By The Name M/S Rajeev Kumar Contractor. First, We Take Up Appeal

For Appellant: Sh. Gaurav Goyal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148

SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AIRPY-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं ... No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABDPY-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / ITA No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri

Vikrant Yadav, Etawah vs. Income Tax Officer, Ward 2(2)(5), Etawah

The appeal stand allowed

ITA 78/AGR/2024[2006-07]Status: DisposedITAT Agra22 Apr 2025AY 2006-07

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Airpy-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpy-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / Ita No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Sukrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amepy-2777-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Gaurav Goyal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 / 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Facts As Well As Issues In Captioned Appeals For Assessment Year (Ay) 2006-07 Are Quite Identical. The Three Assessees Are Partners In A Firm By The Name M/S Rajeev Kumar Contractor. First, We Take Up Appeal

For Appellant: Sh. Gaurav Goyal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148

SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AIRPY-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं ... No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABDPY-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / ITA No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri

Anjali Sharma, Agra vs. ITO Ward 2(1)(1), Agra

The appeal stand allowed in terms of our above order

ITA 77/AGR/2024[2018-19]Status: DisposedITAT Agra22 Apr 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 77/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Anjali Singhal Income-Tax Officer, बनाम/ 22, Vaibhav Kunj, Dayalbagh, Ward 2(1)(1), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Culps-2323-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra (Pr.Cit) For Assessment Year (Ay) 2018-19 Vide Impugned Order Dated 21-03-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 01-02-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. The Registry Has Noted Delay Of 285 Days In The Appeal Which Stand Condoned. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Selected To Verify The Issue Of Low Income In Comparison To Large Commission Receipt. The Ld. Ao

For Appellant: Sh. Pankaj Gargh, Adv. – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR
Section 143(3)Section 192Section 263Section 40A(3)

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 77/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Anjali Singhal Income-tax Officer, बनाम/ 22, Vaibhav Kunj, Dayalbagh, Ward 2(1)(1), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No. CULPS-2323-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ ... consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interest of the revenue. For example, when an Income-tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible

Brijwasi Real Estate, Mathura vs. Income Tax Officer 1(3)(1), Mathura

The appeal stand allowed

ITA 74/AGR/2024[2011-12]Status: DisposedITAT Agra22 Apr 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.74/Agr/2024 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Brijwasi Real Estate Income-Tax Officer, बनाम/ 40/2-A, Sarswati Bhawan, Ward 1(3)(1), Mathura. Vs. Prayag Ghat, Mathura (Up). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aakfb6619C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. M.M. Agarwal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] Dated 24-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 147 Of The Act On 30-12-2018. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. 2. From The Case Records, It Emerges That The Case Of The Assessee Was Reopened By Issue Of Notice U/S 148 On 31-03-2018 Pursuant To Receipt Of Certain Information From Investigation Wing. It Was Alleged That Income Of Rs.544.47 Lacs Escaped Assessment. The Same Represent Investment In Two Immoveable Properties By The Firm. The Assessee Stated That The Properties Were Purchased Out Of Partners’ Capital. The Ld.

For Appellant: Sh. M.M. Agarwal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 143(1)Section 143(3)Section 148Section 68

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.74/Agr/2024 (िनधा"रणवष" / Assessment Year: 2011-12) M/s Brijwasi Real Estate Income-tax Officer, बनाम/ 40/2-A, Sarswati Bhawan, Ward 1(3)(1), Mathura. Vs. Prayag Ghat, Mathura (UP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAKFB6619C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant