Section 115BBE of the Income Tax Act

Income-tax Act, 2025: s.195

Section 115BBE of the Income-tax Act, 1961 corresponds to section 195 (T ax on income referred to in sections 102 to 106) of the Income-tax Act, 2025.

Read section 195 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 115BBE is CIT v. Vegetable Products Ltd. (88 ITR 192), cited in 2,664 of the 8,662 judgments on BharatTax that turn on this section.

Leading authorities on Section 115BBE

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

CIT v. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

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.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

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.

ACIT v. Serajuddin & Co.
454 ITR 312 · 2023 · High Court
580
citing judgments

Approval under Section 153D of the Income Tax Act is mandatory for assessment orders in search cases. While elaborate reasons for approval are not required, the approving authority must provide some indication that it has examined the draft orders and found them to meet the requirements of law.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

Judgments on Section 115BBE

Nageswara Rao Pinneti, Hyderabad vs. ACIT Central Circle-1(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 89/HYD/2022[2014-15]Status: DisposedITAT Hyderabad21 Nov 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Govinda Kumar Agarwal, Hydeabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 125/HYD/2020[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Vikas Kumar Agarwal, Hyderabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 705/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Saroj Agarwal, Hyderabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 704/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Sumeet Kumar Agarwal, Secunderabad vs. Income Tax Officer, Ward-10(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 1942/HYD/2018[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Naresh Kumar Agarwal, Secunderabad vs. Income Tax Officer, Ward-10(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 1941/HYD/2018[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Govind Kumar Agarwal, Hyderabad vs. Income Tax Officer, Ward-4(5), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 1940/HYD/2018[2014-15]Status: DisposedITAT Hyderabad21 Nov 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Abhishek Agarwal, Hyderabad vs. Income Tax Officer, Ward-16(2), Hyderabad

In the result, all the appeals filed by the assessee are dismissed

ITA 167/HYD/2018[2014-15]Status: DisposedITAT Hyderabad21 Nov 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumars.No Ita No Assessee Revenue A.Y 1 125/Hyd/2020 Shri Govind Kumar Income Tax 2015-16 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 2 1940/Hyd/2018 Shri Govind Kumar Income Tax 2014-15 Agarwal, Hyderabad Officer Ward 4(2) Pan:Aempa6821K Hyderabad 3 1941/Hyd/2018 Shri Naresh Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8519L 4 1942/Hyd/2018 Shri Sumeet Kumar Income Tax 2015-16 Agarwal, Officer Ward Secunderabad 10(2) Hyderabad Pan:Adhpa8516F 5 704/Hyd/2019 Smt. Saroj Agarwal, Income Tax 2015-16 Hyderabad Officer Ward 4(2) Pan:Adhpa8513A Hyderabad 6 705/Hyd/2019 Shri Vikas Kumar Income Tax 2015-16 Agarwal Hyderabad Officer Ward Pan:Adhpa8515G 4(2)Hyderabad 7 89/Hyd/2022 Shri Nageswara Rao Acit, Central 2015-15 Pinneti, Hyderabad Circle 1(2) Pan:Acupp6464D Hyderabad 8 167/Hyd/2018 Shri Abhishek Income Tax 2014-15 Agarwal, Hyderabad Officer Pan:Adypa7514N Ward 16(2) Hyderabad Assessee By: Shri K.A. Sai Prasad, Ca (S.No.1 To 6), Shri P. Vinod, Advocate (S.No.7) & Shri S. Rama Rao, Advocate (S.No.8) Revenue By: Shri Ch V Gopinath, Cit(Dr)

For Appellant: Shri K.A. Sai Prasad, CA (S.No.1 to 6), Shri P. Vinod, Advocate (S.No.7)For Respondent: Shri CH V Gopinath, CIT(DR)
Section 143(1)Section 143(2)Section 271(1)(c)Section 68

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 18/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad17 Nov 2023AY 2017-18

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 17/AHD/2022[2016-17 ]Status: DisposedITAT Ahmedabad17 Nov 2023

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A

Venus Corporation, Ahmedabad vs. DCIT, Central Circle-1(3), Ahmedabad

In the result, the appeals of assessee for AYs 2014-15 and 2016-17 are allowed, while that for AYs 2017-18 and 2018-19 are partly allowed

ITSSA 16/AHD/2022[2014-15]Status: DisposedITAT Ahmedabad17 Nov 2023AY 2014-15

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleit(Ss)A Nos. 16 To 19/Ahd/2022 िनधा"रणवष"/Assessment Year : 2014-15, 2016-17, 2017-18 & 2018-19 Venus Corporation, Vs. Dcit, 51, Sardar Patel Nagar, B/H. Central Circle 1(3), Navrangpura Tele Exchange, Ahmedabad Ellisbridge, Ahmedabad-380006 Pan : Aacfv 6507 F अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" Assessee By : Ms. Urvashi Shodhan, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 08.11.2023 घोषणा क" तारीख /Date Of Pronouncement: 17.11.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: These Four Appeals Filed By The Assessee Are Directed Against Separate Orders Of Learned Commissioner Of Income-Tax (Appeals)-11, Ahmedabad (Hereinafter Referred To As “Cit(A)”), Arising Out Of Separate Orders Passed By The Dcit, Central Circle-1(3), Ahmedabad Of Even Date I.E. 20.09.2021 Under Section 143(3) R.W.S. 153A(1)(B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”), For Assessment Years (Ays) 2014-15, 2016-17, 2017- 18 & 2018-19, Respectively.

For Appellant: Ms. Urvashi Shodhan, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 132Section 132ASection 143(3)Section 153A