227 (Mum-Trib) Narayan Tatu Rane v ITO II. 51 CCH 414 (Mum-Trib) Gehna Jewellers P Ltd. v. Pr. CIT III

NISARG ASSOCIATES ,MUMBAI vs. PCIT MUMBAI-20, MUMBAI

In the result, appeal filed by the assessee is allowed

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blenisarg Associates V. Ld. Pr.Cit – Mumbai – 20 Room No. 418, Piramal Chambers 1304, Ashok Heights, Near Nicco Circle Lalbaug, Mumbai – 400 012 Nikolas Wadi Road, Gundavalli Andheri (East), Mumbai - 400069 Pan: Aahfn4619F (Appellant) (Respondent) Assessee Represented By Shri Ronak G. Doshi & : Shri Chaitanya D. Joshi Department Represented By : Dr. Mahesh Akhade

…ce of duties of a prudent, judicious and responsible public servant that Assessing Officer is expected to be, and relied on the following case laws:- (i). Sir Dorabji Tata Trust v. DCIJ(E) (2020)(188 ITD 38)(TMum) (ii). Sir Ratan Tata Trust v. DCIT(E) (2020)(188 ITD 151)(TMum) (iii). JRD Tata Trust v. DCIT(E) (2020)(122 taxmann.com 275)(TMum) (iv). Torrent Pharmaceutical Ltd. v .DCIT (ITA164/Ahd/2018, order dated 08/08/2018)(TAhd) 13. Further, Ld. AR of the assessee contended that, basis of legal position existing at the time of assessment if the claim of the assessee is tenable, even if inquiry is not conducte…

M/S. VEENA PATIL HOSPITALITY P. LTD.,MUMBAI vs. PR. CIT-8, MUMBAI

In the result, the appeal filed by the assessee is allowed

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalem/S. Veena Patil Vs. Pcit-8 Hospitality Pvt Ltd Room No. 611, 701To 705, Neelkanth 6Th Floor, Aayakar Corporate Park, Kirol Bhavan, Mk Road, Road, Vidhyavihar Mumbai – 400 020 West, Mumbai - 400086 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecv4768R Appellant .. Respondent Appellant By : Shri. Yogesh Thar.C.A. Ar Respondent By : Shri. Achal Sharma.Dr Date Of Hearing 30.11.2021 Date Of Pronouncement 14.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr.Commissioner Of Income Tax (Pr.Cit)-8, Mumbai, Passed U/S 263 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

…til Hospitality Pvt Ltd., Mumbai. 1. CIT Vs. Nirav Modi [2016], 390 ITR 292 (Bom HC) 2. Narayan Tatu Rane Vs. ITO, 2016 (70 taxmann.com 227) (T Mum) 3. CLP Power India (P.) ltd Vs. DCIT, 2018, 170 ITD 744, ( T AHD) 4. Sir Ratan Tata Trust Vs. DCIT(E), 2020, 188 ITD 151, (TMUM) 5. Sir Dorbji Tata Trus Vs. DCIT(E), 2020, 188 ITD 38, (T Mum) 6. JRD Tata Trust Vs. DCIT(E), 2020, 122 taxmann.com 275, (TMum) 7. CIT Vs. Amco Power Systems Ltd, 2015, 379 ITR 375 (Kar) 8 Wadhwa & Associates Realtors (P) Ltd Vs. ACIT, 2018, 92 taxmann.com 37 (TMum) 9. Lodha Land Development ltd. vs. ACIT (ITA No. 2819/M/2012, 7. We…

SANAA ASHIQALI RAVAL ,MUMBAUI vs. RP. CIT - 19, MUMBAI

Bench: Shri Laliet Kumar & Shri S. Rifaur Rahmansanaa Ashiqali Raval, Flat No.42, 2Nd Floor, Ajay Apartment, 25, Dr. G. Deshmukh Marg, Peddar Road, Mumbai-400026 Pan: Aihpr7427D ............ Appellant Vs. Pr. Cit-19 Matru Mandir, Tardeo Road, Mumbai-400007 ............ Respondent

…r. For the above-said preposition, the ld. AR relied upon the following decisions: I. 70 Taxmann.com 227 (Mum-Trib) Narayan Tatu Rane v ITO II. 51 CCH 414 (Mum-Trib) Gehna Jewellers P Ltd. v Pr. CIT III. 188 ITD 38 (Mum-Trib) Sir Dorabji Tata Trust v DCIT IV. 188 ITD 151 (Mum-Trib) Sir Ratan Tata Trust v DCIT V. 109 CCH 86 (Guj) Pr. CIT v Minal Nayan Shah VI. 111 CCH 87 (Del) Pr. CIT v Brahma Centre Development P. Ltd 8. He had also drawn our attention to para-19 of the decision in the case of Narayan Tatu Rane Vs. ITO (70 Taxmann.com 227) to the following effect: 6 ITA No. 318 Mum 2021- Sanaa Ashiqali Raval “…