“investigation wing”

Chitra Avdhesh Mehta, Mumbai vs. ITO 33 (1) (3), Mumbai

In the result the appeal filed by the assessee stands

Bench: Hon’Ble Shri Sandeep Gosain

Section 10(38), in a pre-planned manner to evade taxes. The AO extensively relied upon the search and survey operations conducted by the Investigation Wing of the Income Tax Department in Kolkata, Delhi, Mumbai and Ahmedabad on penny stocks, which sets out the modus operandi adopted in the business ... only approved the order of the AO, following the same reasoning, and relying upon the report of the Investigation Wing. Lastly, reliance placed by the Revenue on Suman Poddar v. ITO (supra) and Sumati Dayal v. CIT (supra) is of no assistance. Upon examining the judgment of Suman Poddar (supra

ACIT-23(1), Mumbai vs. Gordhanbhai Govindbhai Kakadiya, Mumbai

In the result, the appeal filed by the revenue bearing ITA

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeeacit-23(1), Mumbai Vs Gordhanbhai Govindbhai Kakadiya Room No.511, 5Th Floor Bc-2010, G Block Bharat Diamond Piramal Chambers, Lalbaug, Bourse, Bandra Kurla Complex, Lower Parel, Mumbai-400 012 Bandra (E), Mumbai-400 051 Pan: Agypk2399A Appellant Respondent

account of penny stock transaction, without appreciating the facts that the action of the AO was based on analysis of information received from investigation wing of the department who have carried out that detailed investigation on this issue" 5." Whether on the facts and circumstances of the case

Deepak Shambhu Das Bhalla (HUF), Mumbai vs. ITO 15(3)(2), Mumbai

Appeal of the appellant is Dismissed

Bench: Shri Rahul Chaudhary (Jm) & Shri Omkareshwar Chidara (Am) Deepak Shambhu Das Bhalla (Huf) Ito 15(3)(2) 181/182, Tower A-3, Godrej Garden Mumbai Enclave, Vikhroli East Vs. Mumbai-400 079. Pan : Aafhb1790P Appellant Respondent

cases of Sejal Jewellery (supra) and Paranjape Schemes Ltd., the appellant had accepted accommodation entries towards unsecured loans from a shell company and the Investigation Wing further explored and enquired the bogus nature of transactions. Hence, Hon'ble High Court of Bombay in this case has held that proceedings under ... Goldstar Finance group of companies. Only information was passed on to this AO of appellant. No further investigation/enquiry into the affairs was conducted by Investigation Wing. Based on the information received from Investigation Wing, the Ld. AO in our case, issued further questionnaire, conducted enquiries and passed the order. Moreover

ITO 19.3.1, Mumbai vs. Sourabh Navalkishor Garg, Mumbai

In the result the appeals filed by the revenue for both years under consideration stands dismissed

Bench: Smt. Beena Pillai () & Shri Jagadish ()

appreciated the fact action of the AO was based on information/report received from the Maharashtra VAT Department through DGIT (Investigation Wing), Mumbai that these groups, all are hawala traders who were indulged in the practice of providing accommodation entries of issuing bogus Sales/Purchase bill without supplying any goods ... appreciated the fact action of the AO was based on information/report received from the Maharashtra VAT Department through DGIT (Investigation Wing), Mumbai that these groups, all are hawala traders who were indulged in the practice of providing accommodation entries of issuing bogus Sales/Purchase bill without supplying any goods

Darbari Industries, Mumbai vs. Assistant Commissioner of Income Tax - 41(1)(1), Mumbai

In the result, the appeal of the assessee is allowed on legal ground, and the reassessment order is quashed

Bench: Shri Pawan Singh & Shri Makarand Vasant Mahadeokardarbari Industries Acit - 41(1)(1) 110, Champaklal 8Th Floor, Kautilya Udyog Bhavan, Sion Vs. Bhavan, C-41-43, Koliwada Road, Sion Avenue 3, Near Videsh (West), Mumbai – Bhavan, G-Block, Bkc, 400 022. Bandra Kurla Complex, Bandra East, Mumbai- 400 051 Pan/Gir No. Aaafd3277E (Applicant) (Respondent) Assessee By Shri Bhupendra Shah, Ld. Ar Revenue By Shri Annavaram Kosuri, Ld. Dr Date Of Hearing 16.04.2026 Date Of Pronouncement 21.04.2026

principles of natural justice. 4. The Assessing Officer, however, was not convinced with the explanation of the assessee. Relying upon the information received from investigation wing and statements recorded during search proceedings, it was held that the entities from whom loans were obtained were engaged in providing accommodation entries

Rajdhani Textiles Private Limited, Mumbai vs. ACIT, Circle 5(1)(2), Mumbai

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

Gumanmal Lodha and M/s Dhawalgiri Properties Pvt. Ltd. could be treated as unexplained cash credits merely on the strength of information received from the Investigation Wing, Ahmedabad and on certain inferences drawn by the Assessing Officer from the balance sheets of the said parties, despite the assessee having placed ... materials in support of the loans. 3. The brief facts are that the assessments were reopened on the basis of information received from the Investigation Wing, Ahmedabad alleging doubtful creditworthiness of Shri Mahendra Gumanmal Lodha, who is one of the directors of the assessee company, and of M/s Dhawalgiri Properties

Rajdhani Textiles Private Limited (Since Disha Infin Consultants Pvt Ltd), Mumbai vs. Asst.CIT Circle 5(1)(2), Mumbai

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

Gumanmal Lodha and M/s Dhawalgiri Properties Pvt. Ltd. could be treated as unexplained cash credits merely on the strength of information received from the Investigation Wing, Ahmedabad and on certain inferences drawn by the Assessing Officer from the balance sheets of the said parties, despite the assessee having placed ... materials in support of the loans. 3. The brief facts are that the assessments were reopened on the basis of information received from the Investigation Wing, Ahmedabad alleging doubtful creditworthiness of Shri Mahendra Gumanmal Lodha, who is one of the directors of the assessee company, and of M/s Dhawalgiri Properties

ITO 19.3.1, Mumbai vs. Sourabh Navalkishor Garg, Mumbai

In the result the appeals filed by the revenue for both years under consideration stands dismissed

Bench: Smt. Beena Pillai () & Shri Jagadish ()

appreciated the fact action of the AO was based on information/report received from the Maharashtra VAT Department through DGIT (Investigation Wing), Mumbai that these groups, all are hawala traders who were indulged in the practice of providing accommodation entries of issuing bogus Sales/Purchase bill without supplying any goods ... appreciated the fact action of the AO was based on information/report received from the Maharashtra VAT Department through DGIT (Investigation Wing), Mumbai that these groups, all are hawala traders who were indulged in the practice of providing accommodation entries of issuing bogus Sales/Purchase bill without supplying any goods