Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax-I vs Shri Prateek Kothari on 10 April, 2018
Author: K.S.Jhaveri
Bench: K.S.Jhaveri
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 118/2018
Principal Commissioner Of Income Tax-I, New Central Revenue
Building Statue Circle, Jaipur Raj
----Appellant
Versus
Shri Prateek Kothari, H-12, Sukh Jeevan, Jacob Road, Jaipur Raj
----Respondent
For Appellant(s) : Mr. Anuroop Singhi with Mr. Aditya Vijay For Respondent(s) :
HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Judgment 10/04/2018 By way of this appeal, the appellant has challenged the judgment and order of the Tribunal whereby the Tribunal has dismissed the appeal of the department.
Counsel for the appellant has framed following substantial questions of law:-
"i) Whether on the facts and circumstances of the case and in law the Tribunal has erred in deleting the trading addition of Rs. 1,00,00,000/- on account of unexplained loans taken by the assessee from M/s Ankita Exports which is a benami concern of Shri Bhanwar Lal Jain, ignoring the fact that the piece of information that the said company is involved in providing bogus accommodation unsecured loans and advances, was admitted by Shri Bhanwar Lal Jain in statement recorded u/s 132(4) of the Income Tax Act, 1961?
ii) Whether on the facts and circumstances of the case and in law the Tribunal has erred in deleting the addition of Rs. 9,14,301/- on account of interest paid on unexplained loans?"
(2 of 2) [ITA-118/2018] Against the earlier decision of the Tribunal which is sought to be relied upon in this appeal, the appeal has been dismissed by the High Court also.
In that view of the matter, no substantial question of law arises.
Hence, the appeal stands dismissed.
(VIJAY KUMAR VYAS),J (K.S.JHAVERI),J A.Sharma/127