260A. CIT v. Electric Construction Equipment Co. Ltd.

82 ITR 510Reported decision1990#18408 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

furnishing inaccurate particulars of incomefurnishing inaccurate particularsunexplained cash creditnotice under section 148incriminating materialsection 271(1)(c)search and seizuresection 153section 153asection 132section 143(1)section 68

Judgments citing 260A. CIT v. Electric Construction Equipment Co. Ltd.

SHRI SANJAY SHANTILAL JAIN,MUMBAI vs. JCIT, CENTRAL RANGE-8 , MUMBAI

In the result, the appeal of the In the result, the appeal of the assessee is having ITA No

ITA 6124/MUM/2018[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2010-11 Shri Sanjay Shantilal Jain, Dcit-Cc 8(3), 72-7, Kalpataru Residency Tower 6Th Floor, Aayakar Bhavan, Vs. B, Sion Koliwada Road, Sion, M.K. Road, Mumbai-400022. Mumbai-400020. Pan No. Aabpj 3761 A Appellant Respondent Assessment Year: 2010-11 Shri Sanjay Shantilal Jain, Jcit, Central Range-8, 72-7, Kalpataru Residency Tower 6Th Floor, Aayakar Bhavan, Vs. B, Sion Koliwada Road, Sion, M.K. Road, Mumbai-400022. Mumbai-400020. Pan No. Aabpj 3761 A Appellant Respondent : Assessee By Mr. Rushabh Mehta, Ar Revenue By : Mr. Manoj Kumar, Cit- Dr : Date Of Hearing 15/09/2022 Date Of Pronouncement : 31/10/2022

For Respondent: Assessee by Mr. Rushabh Mehta, AR
Section 143(3)Section 40A(3)Section 50Section 68Section 69C

…sufficient nfirmation is no sufficient in view of decision of Hon’ble Supreme Court in the case of Durgaprasad in view of decision of Hon’ble Supreme Court in the case of Durgaprasad in view of decision of Hon’ble Supreme Court in the case of Durgaprasad More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza Holdings Pvt. Ltd. 120 Taxmann 539 has held as under: Holdings Pvt. Ltd. 120 Taxmann 539 has held as under: Holdings Pvt. Ltd. 120 Taxmann 539 has held…

SHRI SANJAY SHANTILAL JAIN,MUMBAI vs. DCIT, CENTRAL RANGE-8 (3), MUMBAI

In the result, the appeal of the In the result, the appeal of the assessee is having ITA No

ITA 6123/MUM/2018[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2010-11 Shri Sanjay Shantilal Jain, Dcit-Cc 8(3), 72-7, Kalpataru Residency Tower 6Th Floor, Aayakar Bhavan, Vs. B, Sion Koliwada Road, Sion, M.K. Road, Mumbai-400022. Mumbai-400020. Pan No. Aabpj 3761 A Appellant Respondent Assessment Year: 2010-11 Shri Sanjay Shantilal Jain, Jcit, Central Range-8, 72-7, Kalpataru Residency Tower 6Th Floor, Aayakar Bhavan, Vs. B, Sion Koliwada Road, Sion, M.K. Road, Mumbai-400022. Mumbai-400020. Pan No. Aabpj 3761 A Appellant Respondent : Assessee By Mr. Rushabh Mehta, Ar Revenue By : Mr. Manoj Kumar, Cit- Dr : Date Of Hearing 15/09/2022 Date Of Pronouncement : 31/10/2022

For Respondent: Assessee by Mr. Rushabh Mehta, AR
Section 143(3)Section 40A(3)Section 50Section 68Section 69C

…sufficient nfirmation is no sufficient in view of decision of Hon’ble Supreme Court in the case of Durgaprasad in view of decision of Hon’ble Supreme Court in the case of Durgaprasad in view of decision of Hon’ble Supreme Court in the case of Durgaprasad More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza More 82 ITR 510. The Hon’ble Kerala High Court in the case of M/s Diza Holdings Pvt. Ltd. 120 Taxmann 539 has held as under: Holdings Pvt. Ltd. 120 Taxmann 539 has held as under: Holdings Pvt. Ltd. 120 Taxmann 539 has held…

SHRI SANJAY SHANTILAL JAIN,MUMBAI vs. DCIT, CENTRAL RANGE-8 (3), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 6122/MUM/2018[2009-10]Status: DisposedITAT Mumbai12 Aug 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2008-09 & Assessment Year: 2009-10 Shri Sanjay Shantilal Jain, Dcit Central Circle-8(3), 72-7, Kalpatatru Residency 6Th Floor, Aayakar Bhavan, Tower B, Sion Koliwada Road, Vs. M.K. Road, Sion, Mumbai-400020. Mumbai-400022. Pan No. Aabpj 3761 A Appellant Respondent Assessee By : Mr. Rushabh Mehta, Ar Revenue By : Mr. Manoj Kumar, Cit-Dr Date Of Hearing : 27/07/2022 Date Of Pronouncement : 12/08/2022

For Appellant: Mr. Rushabh Mehta, ARFor Respondent: Mr. Manoj Kumar, CIT-DR
Section 143(1)Section 143(3)Section 68

…nation at all on this liability as appearing in his balance sheet. Mere filing of confirmation is not sufficient in view o Mere filing of confirmation is not sufficient in view of decision of f decision of Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. td 120 Ta…

SHRI SANJAY SHANTILAL JAIN,MUMBAI vs. JCIT, CENTRAL RANGE-8 (3), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 6121/MUM/2018[2008-09]Status: DisposedITAT Mumbai12 Aug 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2008-09 & Assessment Year: 2009-10 Shri Sanjay Shantilal Jain, Dcit Central Circle-8(3), 72-7, Kalpatatru Residency 6Th Floor, Aayakar Bhavan, Tower B, Sion Koliwada Road, Vs. M.K. Road, Sion, Mumbai-400020. Mumbai-400022. Pan No. Aabpj 3761 A Appellant Respondent Assessee By : Mr. Rushabh Mehta, Ar Revenue By : Mr. Manoj Kumar, Cit-Dr Date Of Hearing : 27/07/2022 Date Of Pronouncement : 12/08/2022

For Appellant: Mr. Rushabh Mehta, ARFor Respondent: Mr. Manoj Kumar, CIT-DR
Section 143(1)Section 143(3)Section 68

…nation at all on this liability as appearing in his balance sheet. Mere filing of confirmation is not sufficient in view o Mere filing of confirmation is not sufficient in view of decision of f decision of Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. Hon'ble Supreme Court in the case of Durgaprasad More 82 ITR 510. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. The Hon'ble Kerala High Court in the case of M/s. Diza Holdings Pvt. td 120 Ta…

DCIT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GANGES INTERNATIONALE PVT. LTD.,, NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 3370/CHNY/2019[2016-17]Status: DisposedITAT Chennai09 Apr 2021AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 3370/Chny/2019 िनधा"रण वष"/Assessment Year:2016-17 The Deputy Commissioner Of M/S. Ganges International Pvt. Ltd., Income Tax, Corporate Circle 2(1), Vs. B-36, Lawrence Road, Room No. 511, 5Th Floor, Wanaparthy Industrial Area, Block, No. 121, M.G. Road, New Delhi 110 035. Chennai 600 034. [Pan:Aaacg4177F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri Ved Jain, C.A. सुनवाई की तारीख/ Date Of Hearing : 16.03.2021 घोषणा की तारीख /Date Of Pronouncement : 09.04.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai Dated 25.09.2019 Relevant To The Assessment Year 2016-17. The Effective Ground Raised By The Revenue Is That The Ld. Cit(A) Has Erred In Deleting The Addition On Account Of Disallowance Of Commission Paid To M/S. Amikong Pte Ltd. For ₹.2,66,91,976/- & M/S. Poushali Sales Pvt. Ltd. For ₹.69,74,865/-.

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri Ved Jain, C.A
Section 143(3)Section 154Section 37

…ubstantial question of law-Commission-Findings that amounts had been paid for business purposes-Tribunal justified in allowing deduction -No. substantial question of law-Income Tax Act, 1961, s.37) 260A. CIT V. Electric Construction Equipment Co. Ltd. ( 1990) 82 ITR 510 Reference -Business Expenditure-Payment of Commission- Finding of Tribunal on evidence that payments were genuine- No question of law arises-Income tax Act 1961) ss37) 256(2)” Reliance is also to be placed upon following judgements:- (i) Income tax Officer Vs. Shyam Sunder Jajodia (2008)26 SOT541; (ii) CIT vs. Konkan Marine Aencies 313 ITR 308. (i…

260A. CIT v. Electric Construction Equipment Co. Ltd. (82 ITR 510) — Cited in 5 Judgments | BharatTax