DY.COMM OF INCOME TAX CC 5(2) CENTRAL RG. -5, MUMBAI vs. PARSHVANATH COMTRADE LLP, MUMBAI
ITA 1947/MUM/2022[2019-20]Status: DisposedITAT Mumbai23 Dec 2022AY 2019-20
Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Parsvanatha Comtrade Llp Dcit-Cc-5(2) F 501, Sterling Court, Central Range-5, Maheshwari Nagar, Room No.1906, Marol-Midc Road Andheri Air India Building, Vs. Nariman Point, (E) Mumbai-400 021 Mumbai-400 093 (Appellant) (Respondent) Pan No. Aaqfp9841A Assessee By : Shri Rakesh Joshi, Ar Revenue By : Shri Achal Sharma, Cit Dr Date Of Hearing: 02.11.2022 Date Of Pronouncement : 23.12.2022
For Appellant: Shri Rakesh Joshi, ARFor Respondent: Shri Achal Sharma, CIT DR
Section 133ASection 143(3)Section 24(1)(i)Section 56(2)Section 56(2)(x)
Section 56(2) (X) of the Act.
06. The learned Assessing Officer found that DCIT BPU-
1, Mumbai has passed an order under Section 24(1)(i) of the Prohibition of Benami Property
Transactions Act, 1988 wherein the shares were attached provisionally treating the assessee as benamidar. Therefore, the contention
