Section 131 of the Income Tax Act

Income-tax Act, 2025: s.246

Section 131 of the Income-tax Act, 1961 corresponds to section 246 (Power regarding discovery, production of evidence, etc) of the Income-tax Act, 2025.

Read section 246 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 131 is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 of the 4,706 judgments on BharatTax that turn on this section.

Leading authorities on Section 131

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

CIT v. S. Khader Khan Son
352 ITR 480 · 2013 · Supreme Court
581
citing judgments

Statements recorded during a survey under Section 133A do not have evidentiary value as Section 133A does not empower examination on oath. Consequently, additions to income cannot be made solely based on such uncorroborated statements without other credible evidence.

DCIT v. Rohini Builders
256 ITR 360 · 2002 · High Court
489
citing judgments

An assessee discharges the initial onus under Section 68 for cash credits by providing creditor details like PAN and addresses, proving creditworthiness via banking transactions, and demonstrating genuineness, especially when loans are repaid through cheques.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

CIT v. S. Khader Khan Son
300 ITR 157 · 2008 · High Court
452
citing judgments

A statement recorded under duress during a survey, if subsequently retracted, has no evidentiary value and cannot be the sole basis for an income-tax assessment; the assessment should instead rely on audited accounts.

Judgments on Section 131

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax ( Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 689/PUN/2023[2017-18]Status: DisposedITAT Pune26 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax (Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 688/PUN/2023[2016-17]Status: DisposedITAT Pune26 Sept 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax ( Central ) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 687/PUN/2023[2015-16]Status: DisposedITAT Pune26 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax(Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 686/PUN/2023[2014-15]Status: DisposedITAT Pune26 Sept 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax( Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 685/PUN/2023[2013-14]Status: DisposedITAT Pune26 Sept 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 684/PUN/2023[2017-18]Status: DisposedITAT Pune26 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax (Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 683/PUN/2023[2016-17]Status: DisposedITAT Pune26 Sept 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 682/PUN/2023[2015-16]Status: DisposedITAT Pune26 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 681/PUN/2023[2014-15]Status: DisposedITAT Pune26 Sept 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax, Central, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 680/PUN/2023[2013-14]Status: DisposedITAT Pune26 Sept 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263