Section 68 of the Income Tax Act

Income-tax Act, 2025: s.102

Section 68 of the Income-tax Act, 1961 corresponds to section 102 (Unexplained credits) of the Income-tax Act, 2025.

Read section 102 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 68 is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 of the 29,931 judgments on BharatTax that turn on this section.

Leading authorities on Section 68

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

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. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

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.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

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.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

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.

Judgments on Section 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5516/MUM/2019[2014-15]Status: DisposedITAT Mumbai05 Apr 2021AY 2014-15

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5515/MUM/2019[2013-14]Status: DisposedITAT Mumbai05 Apr 2021AY 2013-14

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5514/MUM/2019[2012-13]Status: DisposedITAT Mumbai05 Apr 2021AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5513/MUM/2019[2011-12]Status: DisposedITAT Mumbai05 Apr 2021AY 2011-12

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5512/MUM/2019[2010-11]Status: DisposedITAT Mumbai05 Apr 2021AY 2010-11

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

ITO 6(3)(3), Mumbai vs. J.B. Technologies P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed and 2cross-objection filed by the assessee is hereby dismissed

ITA 6297/MUM/2016[2009-10]Status: DisposedITAT Mumbai05 Apr 2021AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6297/ Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-6(3)(3) बिधम/ M/S. J. B. Technologies Pvt. R. No.576, Aayakar Bhavan, Ltd. Vs. M. K. Road, Mumbai- 3, Narayan Building, 23, L. 400020. N. Road, Dadar (E), Mumbai-400014. C. O. No. 68/Mum/2018 (Arising Out Of I.T.A. No. 6297/Mum/2016) (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. J. B. Technologies Pvt. बिधम/ Ito-6(3)(3) Ltd. R. No.576, Aayakar Bhavan, Vs. 3, Narayan Building, 23, L. M. K. Road, Mumbai- 400020. N. Road, Dadar (E), Mumbai-400014. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj5208P (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Ms. Usha Gaikwad (Dr) Assessee By: Shri Vijay Mehta (Ar) सुनवाई की तारीख / Date Of Hearing: 17/02/2021 घोषणा की तारीख /Date Of Pronouncement: 05/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As The Assessee Have Filed The Above Mentioned Appeal & Cross-Objection Against The Order Dated 22.08.2016 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2009-10. Ita. No.6297/Mum/2016 Co No. 68/Mum/2018 A.Y.2009-10 2. The Revenue Has Filed The Present Against The Order Dated 22.08.2016 Passed By The Cit(A)-12, Mumbai Relevant To The A.Y. 2009-10. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Vijay Mehta (AR)For Respondent: Ms. Usha Gaikwad (DR)
Section 143(1)Section 143(2)Section 147Section 148

The Assistant Commissioner of Income Tax, Na vs. Ari Circle, Navsari

In the result the appeal of the Revenue is allowed for statistical purposes

ITA 14/SRT/2019[2015-16]Status: DisposedITAT Surat31 Mar 2021AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.14/Srt/2019 ("नधा"रणवष" / Assessment Years: (2015-16) (Virtual Court Hearing) The Acit, Navsari Circle, Vs. M/S. Grove-Tech Infracon Pvt. Ltd., Navsari. Manohar Complex, Opp. Dabu Hospital, Navsari -396445. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccg8693E (Assessee) (Respondent) Assessee By : Shri Sujesh Suratwala, Ca Revenue By : Shri H. P. Meena, Cit(Dr) सुनवाईक"तार"ख/ Date Of Hearing : 04/01/2022 घोषणाक"तार"ख/Date Of Pronouncement : 31/03/2022 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Appeal Filed By The Revenue, Pertaining To Assessment Year (Ay) 2015-16, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), Valsad [In Short “The Ld. Cit(A)”] In Appeal No. Cit(A)/Vls/939/17-18/1414 Dated 08.11.2018, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”] Dated 29.12.2017. 2. Grounds Of Appeal Raised By The Revenue Are As Follows: 1.The Ld. Cit(A) Has Erred In Law & On Facts & Circumstances Of The Case By Deleting Addition Of Rs.1,53,96,000/- Made On Account Of Unproved Unsecured Loan By Observing That Ao Has Made Addition On Presumptive & Guess Work. 2.The Ld. Cit(A) Has Erred In Law & On Facts & Circumstances Of The Case By Deleting Addition Of Rs.1,55,08,113/- On Account Of Non-Exist Unsecured Loan By Observing That Assessing Officer'S Findings In The Assessment Order Was Based On Mere Presumption & Without Any Concrete Adverse Evidence. 3.The Ld. Cit(A) Has Erred In Law & On Facts & Circumstances Of The Case By Deleting Addition Of Rs.44,46,876/- On Account Of Unproved Expenses. Assessment Year. 2015-16 Grove-Tech Infracon Pvt. Ltd. 4.On The Facts & Circumstances Of The Case, The Ld. Cit(A) Ought To Have Upheld The Order Of The Assessing Officer.

For Appellant: Shri Sujesh Suratwala, CAFor Respondent: Shri H. P. Meena, CIT(DR)
Section 133(6)Section 143(3)

Deputy Commissioner of Income Tax, Central Circle-4(1), Central Range-4, Mumbai vs. Sahakar Global Limited, Mumbai

Appeal stand partly allowed

ITA 5341/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Mar 2021AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No 5125/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील िं./ I.T.A. No 5126/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील िं./ I.T.A. No 5127/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील िं./ I.T.A. No 5128/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Sahakar Global Ltd. Dcit-Cc-4(1) B-10, 1St Floor, Kanakia Space, Room No.1916,19Th Floor बिाम/ Western Edge Ii Air India Building Vs. W.E.Highway, Boriwali(East) Nariman Point Mumbai-400 066 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 5. आयकरअपील िं./ I.T.A. No 5340/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील िं./ I.T.A. No 5968/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 7. आयकरअपील िं./ I.T.A. No 5341/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-Cc-4(1) Sahakar Global Ltd. Room No.1916,19Th Floor B-10, 1St Floor, Kanakia बिाम/ Air India Building Space, Western Edge Ii Vs. Nariman Point W.E.Highway, Boriwali(East) Mumbai-400 021 Mumbai-400 066 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R

For Appellant: Shri Prakash Jhujhunwala-Ld.ARFor Respondent: Shri Hemant Kumar Leuva-Ld. CIT-DR
Section 68

Deputy Commissioner of Income Tax, Central Circle-4(1), Central Range-4, Mumbai vs. Sahakar Global Limited, Mumbai

Appeal stand partly allowed

ITA 5340/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Mar 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No 5125/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील िं./ I.T.A. No 5126/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील िं./ I.T.A. No 5127/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील िं./ I.T.A. No 5128/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Sahakar Global Ltd. Dcit-Cc-4(1) B-10, 1St Floor, Kanakia Space, Room No.1916,19Th Floor बिाम/ Western Edge Ii Air India Building Vs. W.E.Highway, Boriwali(East) Nariman Point Mumbai-400 066 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 5. आयकरअपील िं./ I.T.A. No 5340/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील िं./ I.T.A. No 5968/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 7. आयकरअपील िं./ I.T.A. No 5341/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-Cc-4(1) Sahakar Global Ltd. Room No.1916,19Th Floor B-10, 1St Floor, Kanakia बिाम/ Air India Building Space, Western Edge Ii Vs. Nariman Point W.E.Highway, Boriwali(East) Mumbai-400 021 Mumbai-400 066 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R

For Appellant: Shri Prakash Jhujhunwala-Ld.ARFor Respondent: Shri Hemant Kumar Leuva-Ld. CIT-DR
Section 68

Sahakar Global Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-4(1), Mumbai

Appeal stand partly allowed

ITA 5128/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Mar 2021AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No 5125/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील िं./ I.T.A. No 5126/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील िं./ I.T.A. No 5127/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील िं./ I.T.A. No 5128/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Sahakar Global Ltd. Dcit-Cc-4(1) B-10, 1St Floor, Kanakia Space, Room No.1916,19Th Floor बिाम/ Western Edge Ii Air India Building Vs. W.E.Highway, Boriwali(East) Nariman Point Mumbai-400 066 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 5. आयकरअपील िं./ I.T.A. No 5340/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील िं./ I.T.A. No 5968/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 7. आयकरअपील िं./ I.T.A. No 5341/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-Cc-4(1) Sahakar Global Ltd. Room No.1916,19Th Floor B-10, 1St Floor, Kanakia बिाम/ Air India Building Space, Western Edge Ii Vs. Nariman Point W.E.Highway, Boriwali(East) Mumbai-400 021 Mumbai-400 066 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R

For Appellant: Shri Prakash Jhujhunwala-Ld.ARFor Respondent: Shri Hemant Kumar Leuva-Ld. CIT-DR
Section 68

Sahakar Global Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-4(1), Mumbai

Appeal stand partly allowed

ITA 5127/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Mar 2021AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No 5125/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील िं./ I.T.A. No 5126/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील िं./ I.T.A. No 5127/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील िं./ I.T.A. No 5128/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Sahakar Global Ltd. Dcit-Cc-4(1) B-10, 1St Floor, Kanakia Space, Room No.1916,19Th Floor बिाम/ Western Edge Ii Air India Building Vs. W.E.Highway, Boriwali(East) Nariman Point Mumbai-400 066 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 5. आयकरअपील िं./ I.T.A. No 5340/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील िं./ I.T.A. No 5968/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 7. आयकरअपील िं./ I.T.A. No 5341/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-Cc-4(1) Sahakar Global Ltd. Room No.1916,19Th Floor B-10, 1St Floor, Kanakia बिाम/ Air India Building Space, Western Edge Ii Vs. Nariman Point W.E.Highway, Boriwali(East) Mumbai-400 021 Mumbai-400 066 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R

For Appellant: Shri Prakash Jhujhunwala-Ld.ARFor Respondent: Shri Hemant Kumar Leuva-Ld. CIT-DR
Section 68

Sahakar Global Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-4(1), Mumbai

Appeal stand partly allowed

ITA 5126/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Mar 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No 5125/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील िं./ I.T.A. No 5126/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील िं./ I.T.A. No 5127/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील िं./ I.T.A. No 5128/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Sahakar Global Ltd. Dcit-Cc-4(1) B-10, 1St Floor, Kanakia Space, Room No.1916,19Th Floor बिाम/ Western Edge Ii Air India Building Vs. W.E.Highway, Boriwali(East) Nariman Point Mumbai-400 066 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 5. आयकरअपील िं./ I.T.A. No 5340/Mum/2017 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील िं./ I.T.A. No 5968/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) & 7. आयकरअपील िं./ I.T.A. No 5341/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-Cc-4(1) Sahakar Global Ltd. Room No.1916,19Th Floor B-10, 1St Floor, Kanakia बिाम/ Air India Building Space, Western Edge Ii Vs. Nariman Point W.E.Highway, Boriwali(East) Mumbai-400 021 Mumbai-400 066 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaecs-3575-R

For Appellant: Shri Prakash Jhujhunwala-Ld.ARFor Respondent: Shri Hemant Kumar Leuva-Ld. CIT-DR
Section 68