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

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 36/MUM/2015[2004-05]Status: DisposedITAT Mumbai24 Jan 2018AY 2004-05

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 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 6423/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

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 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 6422/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Jan 2018AY 2009-10

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…

DCIT, Central Circle, Vijayawada vs. Sri Bhavansi Yella Rao, Piduguralla

In the result, the assessee’s appeals in ITA Nos

ITA 351/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 268/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 267/VIZ/2017[2010-2011]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2010-2011

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 266/VIZ/2017[2009-2010]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2009-2010

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 265/VIZ/2017[2007-2008]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2007-2008

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Anjaneyulu vs. The ACIT, Vijayawada

In the result, the appeal of the assessee in ITA No

ITA 263/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2008-2009

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.261, 262 & 263/Vizag/2017 (धनधाारण िर्ा / Assessment Years: 2005-06, 2007-08 & 2008-09) Bhavanasi Anjaneyulu Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0329C] (अपीलाथी / Appellant) (प्रत्याथी / Respondent)

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(3)Section 153ASection 68

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Anjaneyulu vs. The ACIT, Vijayawada

In the result, the appeal of the assessee in ITA No

ITA 262/VIZ/2017[2007-2008]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2007-2008

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.261, 262 & 263/Vizag/2017 (धनधाारण िर्ा / Assessment Years: 2005-06, 2007-08 & 2008-09) Bhavanasi Anjaneyulu Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0329C] (अपीलाथी / Appellant) (प्रत्याथी / Respondent)

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(3)Section 153ASection 68

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

Bhavanasi Anjaneyulu vs. The ACIT, Vijayawada

In the result, the appeal of the assessee in ITA No

ITA 261/VIZ/2017[2005-2006]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2005-2006

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.261, 262 & 263/Vizag/2017 (धनधाारण िर्ा / Assessment Years: 2005-06, 2007-08 & 2008-09) Bhavanasi Anjaneyulu Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0329C] (अपीलाथी / Appellant) (प्रत्याथी / Respondent)

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(3)Section 153ASection 68

…e for the assessment year 2004-05, 2005-06 & 2007-08. 23. It is pertinent to discuss herein the case laws relied upon by the assessee. The assessee has relied upon the ITAT, special bench decision in the case of All Cargo Global Logistics Ltd. Vs. DCIT (2012) 137 ITD 287. The coordinate bench of this Tribunal, while deciding the issue in favour of the assessee held as under: “In assessments that are abated, the AO aretains the original jurisdiction as well as jurisdiction conferred on him u/s 153A for which assessments shall be made for each of the six assessment years separately. In other cases, in addition to t…

DCIT Cen Cir 7(1), Mumbai vs. Rakesh Jhunjhunwala, Mumbai

In the result, appeal filed by the revenue for assessment year 2006-2007

ITA 3821/MUM/2016[2006-07]Status: DisposedITAT Mumbai19 Jan 2018AY 2006-07

Bench: Shri G.S. Pannu (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2006-07 The Dcit Cc-7(1), Shri Rakesh Jhunjhunwala, Room No. 653, 6Th Floor, 151, Nariman Bhavan, Aayakar Bhavan, M.K. Road, Mumbai - 400021 Mumbai – 400020 Vs. Pan: Acppj9449M (Appellant) (Respondent)

For Appellant: Shri S.C. Tiwari & Ms. Rutuja NFor Respondent: Shri R.P. Meena (CIT DR)
Section 132Section 143Section 14ASection 153A

…e dismissed. 8. We have heard the rival submission and perused the material on record in the light of the submissions of the parties. The Ld. CIT (A) has deleted the addition holding as under:- “6.2 I find that in the case of All Cargo Logistics Ltd. V DCIT 137 ITD 287 (Mum) (SB) it has been decided that assessment in the case which had not abated has to be made in the following manner. “In addition to the income that has already been assessed the assessment u/s 153A will be made on the basis of incriminating material, which in the context of relevant 4 Assessment Year: 2006-07 provisions means books of acco…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

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

ITA 2542/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

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

ITA 2541/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

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

ITA 2540/MUM/2015[2008-09]Status: DisposedITAT Mumbai19 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

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

ITA 2537/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

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

ITA 2536/MUM/2015[2008-09]Status: DisposedITAT Mumbai19 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

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

ITA 2535/MUM/2015[2006-07]Status: DisposedITAT Mumbai19 Jan 2018AY 2006-07

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

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

ITA 2534/MUM/2015[2004-05]Status: DisposedITAT Mumbai19 Jan 2018AY 2004-05

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

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

ITA 2406/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…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…