ACIT v. Safe Enterprises

128 ITD 459Income Tax Appellate Tribunal2011#22306 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2016 to 2016.

Judgments citing ACIT v. Safe Enterprises

Innovators Facade Systems P.Ltd, Thane vs. ACIT Cir 2, Thane

In the result, appeals of assessee are allowed in part

ITA 5450/MUM/2015[2009-10]Status: DisposedITAT Mumbai20 Jul 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Naresh Jain, A.RFor Respondent: Shri Pavan Kumar Beerla, DR
Section 133ASection 139(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आयकर अपील सं./ITA No.5450, 5451 & 5452/Mum/2015 ("नधा"रण वष" / Assessment Year :2009-2010 to 2011-2012) M/s. Innovators Façade Vs. ACIT (Cir-2), Thane. Systems Pvt. Ltd., B- 65, 204, Sector-I, Shanti Nagar, Mira Road (E), Thane – 401107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAC17326Q .. (अपीलाथ" /Assessee) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee by : Shri Naresh Jain, A.R. राज"व क" ओर से /Revenue by : Shri Pavan Kumar Beerla, DR सुनवाई क" तार"ख / Date of Hearing : 25/05/2016 घोषणा क" तार"ख/Date…

G.L. Constructions P.Ltd, Mumbai vs. DCIT 8(1) Or DCIT City 8, Mumbai

In the result, appeal of assessee is allowed in part, in terms indicated hereinabove

ITA 2269/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Jun 2016AY 2010-11
For Appellant: Shri N.R.Agrawal & Pavan VedFor Respondent: Ms. Anupama Shukla
Section 131Section 133ASection 133A(6)Section 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘जी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सं./ITA No.2269/Mum/2015 (नििाारण वषा / Assessment Year :2010-2011) M/s G.L. Constructions Pvt. Vs. DCIT-8(1), Mumbai Ltd., 304, Gokul Arcade, B Wing, Subhash Road, Near Garware, Vile Parle (East), Mumbai-400057 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACG 3438 P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri N.R.Agrawal & Pavan Ved याजस्व की ओर से /Revenue by : Ms. Anupama Shukla सुनवाई की तायीख / Date o…

M/S. Iibs Infonet (P) Ltd., New Delhi vs. ACIT, New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 6509/DEL/2014[2010-11]Status: DisposedITAT Delhi08 Mar 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Dr. Rakesh Gupta, Adv. & Sh. SomilFor Respondent: Sh. T. Vasanthan, Sr. DR
Section 133ASection 143(3)

…. ACIT 23 ITR (T) 522 - Abhi Developers vs. ITO (2007) 12 SOT 444 (Ahd.) - Ravinder Kumar vs. DCIT (2009) 33 SOT 251 (Del.) - DCIT vs. Premsons 37 DTR 150 (Mumbai ‘B’) - CIT vs. Digambar Kumar Jina (HUF) 84 DTR 365 (MP) - ACIT vs. Safe Enterprises (2011) 128 ITD 459 (Mum) 6.1 He also draw our attention towards the CBDT’s Letter issued vide F.No. 286/2/2003-IT (Inv) dated 10.3.2003 wherein it is mentioned that while recording statement during the course of search it seizures and survey operations no attempt should be made to obtain confession as to the undisclosed income. Ld. Counsel of the Assessee further…

ACIT v. Safe Enterprises (128 ITD 459) — Cited in 3 Judgments | BharatTax