All Cargo Global Logistics Ltd. v. DCIT

137 ITD 287Income Tax Appellate Tribunal2012#51 most cited

What is All Cargo Global Logistics Ltd. v. DCIT authority for?

In non-abated assessments, the Assessing Officer can make additions under section 153A based on books of accounts or documents found during a search but not produced during the original assessment, provided such material is incriminating.

907

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

All Cargo Global Logistics Ltd. v. DCIT · section 153A · section 132 · incriminating material · search and seizure · non-abated assessments · books of accounts · documents not produced · original assessment · ITAT Mumbai

Also reported as

18 ITR (Trib) 10618 ITR 106147 TTJ 51316 Taxmann.com 101

Sections most often in play

Section 153ASection 143(3)Section 147Section 148Section 153DSection 132Section 1961Section 153C

Issues it is cited on

casus omissussection 158b(b)section 153(a)section 158bb(1)deemed dividendsection 2(22)section 153a(1)(b)section 2(22)(e)accumulated profitssection 158bbretracted statementsection 153(1)

Judgments citing All Cargo Global Logistics Ltd. v. DCIT

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 250/PUN/2016[2011-12]Status: DisposedITAT Pune28 Feb 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…y the AO in the assessment order passed u/s.153C r.w.s. 143(3) of the Act is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessm…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 249/PUN/2016[2010-11]Status: DisposedITAT Pune28 Feb 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…y the AO in the assessment order passed u/s.153C r.w.s. 143(3) of the Act is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessm…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 248/PUN/2016[2009-10]Status: DisposedITAT Pune28 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…y the AO in the assessment order passed u/s.153C r.w.s. 143(3) of the Act is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessm…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 247/PUN/2016[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…y the AO in the assessment order passed u/s.153C r.w.s. 143(3) of the Act is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessm…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 245/PUN/2016[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…y the AO in the assessment order passed u/s.153C r.w.s. 143(3) of the Act is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessm…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 17/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 15/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 14/PUN/2013[2005-06]Status: DisposedITAT Pune28 Feb 2018AY 2005-06

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 13/PUN/2013[2004-05]Status: DisposedITAT Pune28 Feb 2018AY 2004-05

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 12/PUN/2013[2003-04]Status: DisposedITAT Pune28 Feb 2018AY 2003-04

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 102/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 101/PUN/2013[2007-08]Status: DisposedITAT Pune28 Feb 2018AY 2007-08

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 100/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…ncriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restricting additions only to those items which flow from in…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3833/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Feb 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…ITR 381 (P&H) " Auto Finance (P) Ltd. 300 ITR 83 (Del.) " Manish Maheshwari Vs ACIT 289 ITR 341 (SC) " Saraya Industries Ltd. Vs UOI 306 ITR 189 (Del.) " Sinhgad Technical Education Society Vs ACIT 140 TTJ 233 (Pune) " All Cargo Global Logistics Ltd. Vs DCIT 137 ITD 287 (Mum) " CIT Vs Chetan Das Lachman Das 254 CTR 392 (Del) " CIT Vs Anil Bhatia 211 Taxmann 453 (Del.) " CIT Vs Sophia Finance Ltd. 205 ITR 98 (Del.) " Divine Leasing and Finance Ltd. & Ors 299 ITR 268 (Del.) " CIT Vs Lovely Export (P) Ltd. 319 ITR (ST) 5 (SC) " CIT Vs Value Capital Services (P) Ltd. 307 ITR 334 (Del.) " Orissa Corporation (P) Ltd.…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3832/DEL/2014[2005-06]Status: DisposedITAT Delhi27 Feb 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…ITR 381 (P&H) " Auto Finance (P) Ltd. 300 ITR 83 (Del.) " Manish Maheshwari Vs ACIT 289 ITR 341 (SC) " Saraya Industries Ltd. Vs UOI 306 ITR 189 (Del.) " Sinhgad Technical Education Society Vs ACIT 140 TTJ 233 (Pune) " All Cargo Global Logistics Ltd. Vs DCIT 137 ITD 287 (Mum) " CIT Vs Chetan Das Lachman Das 254 CTR 392 (Del) " CIT Vs Anil Bhatia 211 Taxmann 453 (Del.) " CIT Vs Sophia Finance Ltd. 205 ITR 98 (Del.) " Divine Leasing and Finance Ltd. & Ors 299 ITR 268 (Del.) " CIT Vs Lovely Export (P) Ltd. 319 ITR (ST) 5 (SC) " CIT Vs Value Capital Services (P) Ltd. 307 ITR 334 (Del.) " Orissa Corporation (P) Ltd.…

Surendra L. Hiranandani, Mumbai vs. Pr CIT Cen 1, Mumbai

In the result all the appeals for A

ITA 3226/MUM/2017[2008-09]Status: DisposedITAT Mumbai14 Feb 2018AY 2008-09

Bench: D.T. Garasia & Shri N. K. Pradhan

For Appellant: Shri Vijay MehtaFor Respondent: ShriManjunatha Swamy
Section 139Section 143(3)Section 153ASection 24Section 263

…has been considered by the Hon’ble Delhi High Court in case of CIT Vs. Kabul Chawla [380 ITR 573 (Del) and the proposition canvassed inserted during the course of search. The Hon’ble Karnataka High Court has disprove the decision of All Cargo Global Logistics 137 ITD 287 (SB). The learned DR also relied upon the decision of Hon’ble Delhi High Court in case of CIT Vs. Anil Kumar Bhatiaand submitted that Assessing Officer is empowered to assess or reassess the total income which (which includes the disclosed & undisclosed income) of 6 years. In the case of Sanjay AggarwalVs. DCIT, ITAT, Delhi has addition in a sear…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 40/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…of search and hence in the absence of any incriminating material found as a result of the search no addition can be made. In this regard relied upon the decision of the ITAT, Mumbai Special Bench, in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287 (Mum). Regarding the addition made by the AO towards unsecured loan, cessation of liability, unexplained credit card expenditure, disallowance of interest expenses, consultancy expenses, denial of deduction under Section 80C/80D, the assessee has filed elaborate written submissions along with additional evidences. The CIT(A), during the course of…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 39/MUM/2015[2007-08]Status: DisposedITAT Mumbai24 Jan 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…of search and hence in the absence of any incriminating material found as a result of the search no addition can be made. In this regard relied upon the decision of the ITAT, Mumbai Special Bench, in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287 (Mum). Regarding the addition made by the AO towards unsecured loan, cessation of liability, unexplained credit card expenditure, disallowance of interest expenses, consultancy expenses, denial of deduction under Section 80C/80D, the assessee has filed elaborate written submissions along with additional evidences. The CIT(A), during the course of…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 38/MUM/2015[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…of search and hence in the absence of any incriminating material found as a result of the search no addition can be made. In this regard relied upon the decision of the ITAT, Mumbai Special Bench, in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287 (Mum). Regarding the addition made by the AO towards unsecured loan, cessation of liability, unexplained credit card expenditure, disallowance of interest expenses, consultancy expenses, denial of deduction under Section 80C/80D, the assessee has filed elaborate written submissions along with additional evidences. The CIT(A), during the course of…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 37/MUM/2015[2005-06]Status: DisposedITAT Mumbai24 Jan 2018AY 2005-06

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…of search and hence in the absence of any incriminating material found as a result of the search no addition can be made. In this regard relied upon the decision of the ITAT, Mumbai Special Bench, in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287 (Mum). Regarding the addition made by the AO towards unsecured loan, cessation of liability, unexplained credit card expenditure, disallowance of interest expenses, consultancy expenses, denial of deduction under Section 80C/80D, the assessee has filed elaborate written submissions along with additional evidences. The CIT(A), during the course of…