150 (Delhi); (n) Commissioner' of Income-tax v. VLS Foods (P.) Ltd.

15 Taxmann.com 225High Court2011#12184 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Judgments citing 150 (Delhi); (n) Commissioner' of Income-tax v. VLS Foods (P.) Ltd.

ITO 14(3)(2), Mumbai vs. Vinaylene Textile Industries P.Ltd, Mumbai

In the result, the issue stands remitted to the file of the assessing officer

ITA 3240/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Feb 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No.3240/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Ito-14(3)(2), M/S. Vinaylene Textile Industries 458, 4Th Floor, Aayakar Bhavan, Pvt. Ltd. बनाम/ Gala No. 8, 1St Floor, Mumbai-400 020 Kuntal Modi Estate, L.B.S. Marg, Vs. Ghatkopar (West), Mumbai-400 086 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacv 1653 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Ms. Aarjoo Goradia ""यथ" क" ओर से/Respondent By : Dr. K. Shivaram & Shri Rahul K. Hakani सुनवाई क" तार"ख / : 07.12.2017 Date Of Hearing घोषणा क" तार"ख / : 23.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) & Pertains To The Assessment Year 2012-13. 2. The Grounds Of Appeal Read As Under: 1. "On The Facts & In The Circumstances Of The Case & In Law, The Ld.Cit(A) Has Erred In Deleting The Addition Of Rs.70,00,000/- On A/C Of Unexplained Cash Credit U/S 68. The Companies From Which The Assessee Has Accepted Shares Application Money Of Rs.70,00,000/- Were Controlled & 2 Ito Vs. M/S. Vinaylene Textile Industries Pvt. Ltd. Operated By Shri Praveen Kumar Jain, Who Admitted In His Statement Recorded During The Course Of Search & Seizure Action That The Concerns/Companies Controlled By Him Were Only Engaged In Providing Accommodation Entries To Various Parties Of Which The Assessee Is Also One Of The Beneficiaries. 2. The Appellant Craves Leave To Add, Amend, Vary, Omit Or Substitute The Aforesaid Ground Of Appeal At Any Time Before Or At The Time Of Hearing Of Appeal.

For Appellant: Ms. Aarjoo GoradiaFor Respondent: Dr. K. Shivaram &
Section 132(4)Section 142(1)Section 68

…आयकर अपील"य अ"धकरण “एफ” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./I.T.A. No.3240/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) ITO-14(3)(2), M/s. Vinaylene Textile Industries 458, 4th Floor, Aayakar Bhavan, Pvt. Ltd. बनाम/ Gala No. 8, 1st Floor, Mumbai-400 020 Kuntal Modi Estate, L.B.S. Marg, Vs. Ghatkopar (West), Mumbai-400 086 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACV 1653 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Ms. Aarjoo Goradia ""यथ" क" ओर से/Respondent by : Dr. K.…

150 (Delhi); (n) Commissioner' of Income-tax v. VLS Foods (P.) Ltd. (15 Taxmann.com 225) — Cited in 8 Judgments | BharatTax