Asstt. CIT v. D. Navinchandra Exports (P.) Ltd.

87 Taxmann.com 306Reported decision2017#8010 most cited

What is Asstt. CIT v. D. Navinchandra Exports (P.) Ltd. authority for?

Penalty under Section 271G cannot be imposed for failure to furnish segment-wise details of related and non-related party transactions in the diamond industry due to practical difficulties.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

Asstt. CIT v. D. Navinchandra Exports (P.) Ltd. · section 271G · penalty · diamond industry · segment wise details · AE segment · non-AE segment transactions · practical difficulties

Sections most often in play

Section 10DSection 10D(1)Section 271GSection 273BSection 92Section 92C(1)Section 92CASection 92CA(3)

Issues it is cited on

section 92d(3)section 271gsection 92ca(2)section 92dcost plus methodarms length pricecup methodsection 92ca(1)section 273barm's length pricesection 92ca(3)tnmm

Judgments citing Asstt. CIT v. D. Navinchandra Exports (P.) Ltd.

ACIT 5(1)(1), Mumbai vs. Dharmanandan Diamonds Pvt. Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 3615/MUM/2025[2018-19]Status: DisposedITAT Mumbai03 Nov 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassistant Commissioner Of V/S. Dharmanandan Diamonds Income Tax – 5(1)(1) बनाम Pvt. Ltd., Fc 7081 7082, Room No. 568, 5Th Floor, Bharat Diamond Bourse, G- Aaykar Bhavan, Churchgate, Block, Bandra Kurla Complex, Mumbai – 400 020, Bandra (East), Mumbai – Maharashtra 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaccd6676J Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rajiv Shah, ARFor Respondent: Ms. Neena Jeph, (CIT-DR)
Section 271GSection 92Section 92D

…with the assessee. 7. We find that similar issue of penalty u/s 271G for diamond industry has been adjudicated in assessee's favor in various decisions of this Tribunal. The coordinate bench of Mumbai Tribunal in thecase of D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) held that considering the practical difficulties in furnishing thesegment wise details of AE segment and non-AE segment transactions in diamond industry, no penalty under Sec. 271G could justifiably be imposed for failure to furnish the said information. The relevant observations were as under: - “18. We find that the CIT(A) after deliber…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 178/SRT/2022[2014-15]Status: DisposedITAT Surat21 Mar 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 177/SRT/2022[2013-14]Status: DisposedITAT Surat21 Mar 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 176/SRT/2022[2012-13]Status: DisposedITAT Surat21 Mar 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

DCIT- 19(1), Mumbai vs. Bhansali & Co., Mumbai

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

ITA 7316/MUM/2018[2012-13]Status: DisposedITAT Mumbai05 Jul 2022AY 2012-13
For Appellant: Shri Apurva R ShahFor Respondent: Shri Vivek A Perampurna
Section 10D(1)(a)Section 271GSection 92CSection 92DSection 92D(3)

…th the assessee. 7. We find that similar issue of penalty u/s 271G for diamond industry has been adjudicated in assessee‟s favor in various decisions of this Tribunal. The co-ordinate bench of Mumbai Tribunal in the case of D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) held that considering the practical difficulties in furnishing the segment wise details of AE segment and non-AE segment transactions in diamond industry, no penalty under Sec. 271G could justifiably be imposed for failure to furnish the said information. Similar is the view in DCIT V/s Leo Schachter Diamonds India Pvt. Ltd. (ITA No.5931/…

DCIT-5(1)(2), Mumbai vs. M/S Dharmanandan Diamonds Pvt Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 4232/MUM/2019[2013-14]Status: DisposedITAT Mumbai19 May 2022AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2013-14 Dy. Commissioner Of Income- M/S Dharmanandan Tax, Circle 5(1)(2), Diamonds Pvt. Ltd., R.No. 568, Aayakar Bhavan, Vs. Fc-7081-82, M.K. Road, Bharat Diamond Bourse, Mumbai-400020. Bkc, Bandra (East), Mumbai-400051. Pan No. Aaccd 6676 J Appellant Respondent Revenue By : Dr. Yogesh Kamat, Cit-Dr Assessee By : Rashmikant C. Modi/ Ketki Rajeshirke, Ars Date Of Hearing : 23/03/2022 Date Of Pronouncement : 19/05/2022

For Appellant: Rashmikant C. Modi/For Respondent: Dr. Yogesh Kamat, CIT-DR
Section 271GSection 92Section 92DSection 92D(3)

…ith the assessee. 7. We find that similar issue of penalty u/s 271G for diamond industry has been adjudicated in assessee’s favor in various decisions of this Tribunal. The coordinate bench of Mumbai Tribunal in the case of D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) held that considering the practical difficulties in furnishing the M/s Dharmanandan Diamonds Pvt. Ltd. 21 segment wise details of AE segment and non-AE segment transactions in diamond industry, no penalty under Sec. 271G could justifiably be imposed for failure to furnish the said information. The relevant observations were as under: - 1…

Asst. Commissioner of Income Tax 5(1)(2), Mumbai vs. Dharmanandan Diamonds P.Ltd, Mumbai

The appeal stand dismissed

ITA 649/MUM/2018[2012-13]Status: DisposedITAT Mumbai01 Oct 2021AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.649/Mum/2018 (धििाारण वर्ा / Assessment Year: 2012-13) Acit–Circle-5(1)(2) M/S. Dharmanandan Diamonds (P) Ltd. Room No.568, 5Th Floor Fc-7081-7082, Bharat Diamond Bourse Vs. Aaykar Bhavan, M.K. Road G-Block, Bandra Kurla Bomplex Mumbai-400 020 Bandra (E), Mumbai-400 051 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccd-6676-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Rashmikant Modi – Ld. Ar Revenue By : Shri Sunil Deshpande – Ld. Cit-Dr ुनवाई की तारीख/ : 22/07/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2012-13 Arises Out Of The Order Of Ld. Commissioner Of Income Tax (Appeals)-55 Mumbai [Cit(A)] Dated 15/11/2017 Which Has Deleted Penalty Of Rs.2818.16 Lacs As Levied By Learned Assessing Officer (Ao) U/S. 271G Vide Order Dated 29/07/2016. 2. The Ld. Cit-Dr, Drawing Attention To The Factual Matrix, Justified The Penalty Levied By Ld. Ao Whereas The Ld. Ar Submitted That Keeping In View The Nature Of Business, The Details As Sought By Lower Authorities

For Appellant: Shri Rashmikant Modi – Ld. ARFor Respondent: Shri Sunil Deshpande – Ld. CIT-DR
Section 271G

…with the assessee. 7. We find that similar issue of penalty u/s 271G for diamond industry has been adjudicated in assessee’s favor in various decisions of this Tribunal. The coordinate bench of Mumbai Tribunal in the case of D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) held that considering the practical difficulties in furnishing the segment wise details of AE segment and non-AE segment transactions in diamond industry, no penalty under Sec. 271G could justifiably be imposed for failure to furnish the said information. The relevant observations were as under: - 18. We find that the CIT(A) after deliber…

Asst. CIT Circle-9 (3)(1), Mumbai vs. M/S Fine Jewellery Manufacturing Ltd., Mumbai

The appeal stands dismissed

ITA 6854/MUM/2019[2012-13]Status: DisposedITAT Mumbai01 Oct 2021AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6854/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) Acit Cc 9(3)(1), M/S Fine Jewellery Manufacturing Ltd. R. No. 215, 2Nd Floor बिाम/ Plot No. Gj/12 Seepz Sez Complex, Aaykar Bhavan, M. K. Road Andheri(E) Vs. Mumbai-400 020 Mumbai-400 096 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-5736-D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Apurva Shah, Ld. Ar Revenue By : Ms. Usha Gaikwad, Ld. Sr. Dr ुनवाई की तारीख/ : 12/08/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Apurva Shah, Ld. ARFor Respondent: Ms. Usha Gaikwad, Ld. Sr. DR
Section 271G

…with the assessee. 7. We find that similar issue of penalty u/s 271G for diamond industry has been adjudicated in assessee’s favor in various decisions of this Tribunal. The coordinate bench of Mumbai Tribunal in the case of D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) held that considering the practical difficulties in furnishing the segment wise details of AE segment and non-AE segment transactions in diamond industry, no penalty under Sec. 271G could justifiably be imposed for failure to furnish the said information. Similar is the view in DCIT V/s Leo Schachter Diamonds India Pvt. Ltd. (ITA No.5931/…

M/S N. M. Shah & Bros., Mumbai vs. ACIT Circle - 19(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3334/MUM/2019[2012-13]Status: DisposedITAT Mumbai12 Mar 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13

For Appellant: Dr. K. Shivaram, A.RFor Respondent: Shri S. Desh Pande, D.R
Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. N.M. Shah & Bros., ACIT, Circle 19(2) 1011, Prasad Chambers, Matru Mandir, Vs. Opera House, Tardeo Road, Mumbai – 400 004 Mumbai PAN: AAAFN1893J (Appellant) (Respondent) Present for: Assessee by : Dr. K. Shivaram, A.R. Revenue by : Shri S. Desh Pande, D.R. Date of Hearing : 28.12.2020 Date of Pronouncement : 12.03.2021 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the assessee against the order…

DCIT 10 (1)(2), Mumbai vs. Kama Schachter Jewellery Pvt. Ltd., Mumbai

ITA 2010/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Feb 2021AY 2013-14

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Ita No.2010 /Mum/2019 (Assessment Year: 2013-14) Deputy Commissioner Of M/S Kama Schachter Income Tax 10(1)(2), Vs. Jewellwery Pvt. Ltd., 6Th Floor, Room No. 623, 601-604, Multi Storied Building, Aayakar Bhavan, Seepz Sez Midc, M.K.Road, Churchgate, Andheri (East), Mumbai – 400 020 Mumbai – 4000 96 Pan No. Aaack2261J (Revenue) (Assessee) Assessee By : Shri Nitesh Joshi, A.R Revenue By : Shri Sushil Kumar Mishra, D.R Date Of Hearing : 04/02/2021 Date Of Pronouncement : 08/02/2021

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri Sushil Kumar Mishra, D.R
Section 143(2)Section 271GSection 92ASection 92CSection 92DSection 92D(3)

…ITA No.2010/Mum/2019 A.Y. 2013-14 1 DCIT-10(1)(2) Vs. M/s Kama Schachter Jewellery Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA No.2010 /MUM/2019 (Assessment Year: 2013-14) Deputy Commissioner of M/s Kama Schachter Income Tax 10(1)(2), Vs. Jewellwery Pvt. Ltd., 6th Floor, Room No. 623, 601-604, Multi Storied Building, Aayakar Bhavan, Seepz SEZ MIDC, M.K.Road, Churchgate, Andheri (East), Mumbai – 400 020 Mumbai – 4000 96 PAN No. AAACK2261J (Revenue) (Assessee) Assessee by : Shri Nitesh Joshi,…

DCIT Circle 12(1)(1), Mumbai vs. M/S Amore Jewels Pvt. Ltd., Mumbai

The appeal stands dismissed

ITA 85/MUM/2019[2013-14]Status: DisposedITAT Mumbai12 Mar 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Aarti Vissanji-Ld.ARFor Respondent: Shri Michael Gerald-Ld. DR
Section 143(3)Section 271GSection 92Section 92CSection 92C(1)Section 92DSection 92D(3)

…ctual matrix. The same was deleted by learned first appellate authority, against which the department was in appeal for both these years. However, the co-ordinate bench, relying upon the decision of Tribunal in ACIT V/s D. Navinchandra Exports Pvt. Ltd. (2017 87 Taxmann.com 306), dismissed the appeals. Since fact are pari-materia the same in this year, respectfully following the earlier decision, we dismiss the revenue’s appeal. 6. Resultantly, the appeal stands dismissed. Order pronounced in the open court on 12th March, 2020. (Mahavir Singh) (Manoj Kumar Aggarwal) उपा"" / Vice President लेखा सद" / Accountant M…

DCIT 5(2)(1), Mumbai vs. K. Girdharilal International Ltd., Mumbai

The appeal stands dismissed

ITA 6446/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Jayant Kumar-Ld. CIT-DRFor Respondent: Dr. K.Sivaram and Shri Shashank Dundu
Section 271G

…1 M/s. Girdharilal International Ltd. Assessment Year-2011-12 आयकर अपीलीय अिधकरण “के” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ IT(TP)A. No.6446/Mum/2016 ("नधा"रण वष" / Assessment Year: 2011-12 DCIT-5(2)(1) M/s. K. Girdharilal International Ltd. बनाम/ Room No.571, 101, Prasad Chambers 10th Floor, Opera House Aaykar Bhavan, M.K. Road Vs. Mumbai-400 020 Mumbai-400 004. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCK-6101…

DCIT-12(1)(1), Mumbai vs. Amore Jewels P. Ltd, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 6009/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh() & Shri G Manjunatha () - Ay 2012-13 - Ay 2009-10

Section 271GSection 92Section 92CSection 92D(3)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) - AY 2012-13 - AY 2009-10 DCIT-12(1)(1), Mumbai vs M/s Amore Jewels P Ltd Plot No.3A, Pandit Motilal Nehru Marg Behind Patel Aluminium, Itt Bhatti Goregaon (W), Mumbai 400 062 PAN : AAECA7184J APPELLANT RESPONDEDNT Appellant by Shri Ajay Malik Respondent by Smt. Arati Vissanji Date of hearing 27-02-2019 Date of pronouncement 10-04-2019 O R D E R Per G Manjunatha, AM : These two appeals filed by the revenue are directed against separate, but identical orders…

DCIT CC - 2(3), Mumbai vs. M/S. Asian Star Co. Ltd., Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 5876/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh() & Shri G Manjunatha () Dcit-Cc-2(3), Mumbai Vs M/S Asian Star Company Ltd 114/C, Mittal Court, C-Wing, 11Th Floor Nariman Point, Mumbai-21 Pan : Aaaca4856B Appellant Respondednt

Section 271GSection 92Section 920Section 920(3)Section 92CSection 92C(1)

…1 ITA 5876/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) DCIT-CC-2(3), Mumbai vs M/s Asian Star Company Ltd 114/C, Mittal Court, C-Wing, 11th Floor Nariman Point, Mumbai-21 PAN : AAACA4856B APPELLANT RESPONDEDNT Appellant by Shri Ajay Malik Respondent by Shri Vijay Mehta / Anuj Kisnadwala Date of hearing 27-02-2019 Date of pronouncement 10-04-2019 O R D E R Per G Manjunatha, AM : This appeal filed by the revenue is directed against the order of the CIT(A)-55, Mumbai dated 28-06-2017 and it pertains…

Asstt. CIT v. D. Navinchandra Exports (P.) Ltd. (87 Taxmann.com 306) — Cited in 14 Judgments | BharatTax