How many judgments cite Babulal C. Borana v. ITO?

138 judgments on BharatTax cite Babulal C. Borana v. ITO (282 ITR 251), spanning 2016 to 2024.

Babulal C. Borana v. ITO

282 ITR 251High Court2006#736 most cited

What is Babulal C. Borana v. ITO authority for?

An assessment order becomes erroneous and prejudicial to the revenue, justifying revision under Section 263, if the Assessing Officer fails to conduct proper inquiries or apply his mind to relevant issues, such as the genuineness of purchases when corresponding sales are accepted, often leading to a remand for fresh adjudication.

138

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2024.

Also referred to as

Babulal C. Borana v. ITO · Section 263 · revision u/s 263 · erroneous and prejudicial to revenue · inadequate enquiry · non-application of mind · Assessing Officer inquiry · genuineness of purchases · sales accepted no disallowance · remand fresh adjudication · Malabar Industrial · Section 40A(iii)

Issues it is cited on

section 40a(iii)section 44af section 262 trade creditors inadequate enquiry revision u/s 263 non application of mind section 263(1)lack of enquiry malabar industrial section 194a section 44a

Judgments citing Babulal C. Borana v. ITO

Kiran Navin Doshi, Mumbai vs. ITO 23(2)(4), Mumbai

The appeals of the assessee are dismissed

ITA 2603/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Jun 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ ‘एच’’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘H’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member ITA Nos.2602 & 2603/Mum/2016 Assessment Year: 2010-11 & 2011-12 Smt. Kiran Navin Doshi Income Tax Officer-23(2)(4) D-705, Kalp Nagri C-10, Pratyksha Kar बनाम/ B.R. Road, Bhavan BKC, Vs. Mulund (W) Bandra East Mumbai 400080 Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. ABWPD5848A राज"व क" ओर से / Revenue by Shri Rajat Mittal-DR "…

Kiran Navin Doshi, Mumbai vs. ITO -23(2)(4), Mumbai

The appeals of the assessee are dismissed

ITA 2602/MUM/2016[2010-11]Status: DisposedITAT Mumbai20 Jun 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Prakash B. Thakur, Mumbai vs. Income Tax Officer 19(2)(5), Mumbai

In the result, both the appeals filed by the assessee for assessment years

ITA 1765/MUM/2018[2010-11]Status: DisposedITAT Mumbai19 Jun 2018AY 2010-11

Bench: Shri R.C. Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: Shri G.P. Mehta (AR)For Respondent: Ms. N. Hemalatha (DR)

Section 143Section 145(3)Section 147Section 148

…A Sanghavi vs. Assistant Commissioner of Income Tax (ITA No. 2826/Mum/2013). Assessment Year: 2010-11 & 2011-12 9. Commissioner of Income-Tax-1, Mumbai vs. Nikunj Eximp Enterprises (P.) Ltd. 372 ITR 619 (Bombay). 10. Babulal C. Borana vs. Income Tax Officer 282 ITR 251 (Bombay). 11. Ganesh Dass Piara Lal Jain vs. Income Tax Officer 49 ITR (Trib) 0036 (Chandigarh)”. 5. On the other hand, the Ld. Departmental Representative (DR) submitted that since the assessee has failed to discharge the onus of proving the genuineness of transaction and further failed to rebut the evidence confronted by the AO during the asse…

M/S. Sports Infratech Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2045/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Jun 2018AY 2011-12

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 2045/Del/2015 : Asstt. Year : 2011-12 M/S Sports Infratech Pvt. Ltd., Vs Dy. Commissioner Of Income Tax, 204, Okhla Industrial Estate, Central Circle-5, Phase-Iii, New Delhi-110020 New Delhi (Appellant) (Respondent) Pan No. Aabcj7255J Assessee By : Sh. Sanjay Jain, Ca & Sh. Rakesh Joshi, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 05.04.2018 Date Of Pronouncement : 13.06.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 30.01.2015 Of Ld. Cit(A)-24, New Delhi.

For Appellant: Sh. Sanjay Jain, CA &For Respondent: Sh. S. S. Rana, CIT DR

Section 133(6)Section 133ASection 142(1)Section 143(1)Section 143(2)Section 37

…P. Ltd. 361 ITR 206 (Del.) " CIT Vs JMD Computers & Communications P. Ltd. 180 Taxman 485 (Del.) " CIT M/s Nikunj Eximp Enterprises Pvt. Ltd. Vs ITO 372 ITR 619 (Bom. HC) " CIT Vs M.K. Brothers (1987) 30 Taxman 547 (Guj. HC) " Babulal C. Borana Vs ITO (2005) 282 ITR 251 (Bom.) " Jintendra Harshadkumar Textiles Vs ITO in ITA No. 771/Mum./2011 " ITO Vs Sh. Paresh Arvind Gandhi in " Sh. Ganpatraj A. Sanghavi Vs ACIT in ITA No. 2826/Mum/2013 " ITO Vs Zazsons Exports Ltd. (2015) 55 Taxmann.com 522 (Lucknow-Trib.) " J.R. Solvent Industries (P.) Ltd. Vs ACIT (1999) 68 ITD 65 (Chd.) " CIT Vs Bholanath Poly Fab Pvt. Ltd.…

M/S Shree Balaji Landmark Hotels Pvt. Ltd., Indore vs. The ACIT 3(1), Indore

In the result, the appeal of the assessee is allowed

ITA 865/IND/2016[2011-12]Status: DisposedITAT Indore07 Jun 2018AY 2011-12

Bench: Shri Kul Bharat, Hon’Ble & Shri Manish Borad, Hon’Blea.Y. 2011-12 M/S Shree Balaji Landmark Hotel Private Limited Indore ::: Appellant Vs Acit 3(1) Indore ::: Respondent Appellant By Shri Pankaj Shah Respondent By Shri K.G. Goyal Date Of Hearing 4.6.2018 Date Of Pronouncement 8.6.2018 O R D E R Per Shri Manish Borad, Am

Section 143(3)

…ark assessee also submitted that mere non-filing of quantum appeal does not lead to presumption of concealment or furnishing of inaccurate particulars of income. Reliance was further placed on the following decisions :- (i) Babulal C. Borana vs. ITO (2006) 282 ITR 251 (Bom) (ii) ACIT vs. Kishan Lal Jewels Pvt. Ltd. (2012) 147 TTJ 308(Del) (Tri.) (iii) Kishinchand Chellaram vs. CIT; 125 ITR 713 (iv) Manjunath Cotton & Ginning Factory 395 ITR 565) 6. On the other hand, the learned DR vehemently argued supporting the orders of the lower authorities. 7. We have heard both the parties and perused the material a…

Shyamdhar S. Mishra, Mumbai vs. DCIT 13(2), Mumbai

The appeals of the assessee are partly allowed

ITA 4314/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 May 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 133(6)Section 147

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member ITA Nos.4312, 4313 & 4314/Mum/2016 Assessment Years: 2009-10, 2010-11 & 2011-12 Shri Shyamdhar S. Mishra, DCIT-13(2), 13, Premjivan, 87, Kazi Syed Aayakar Bhavan, बनाम/ Street, Masjid, M.K. Road, Vs. Mumbai-400003 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AABPM2875Q "नधा"रती क" ओर से / Assessee by Shri Prayag Jha राज"व क"…

Shyamdhar S. Mishra, Mumbai vs. ITO 13(2)(3), Mumbai

The appeals of the assessee are partly allowed

ITA 4313/MUM/2016[2010-11]Status: DisposedITAT Mumbai15 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 133(6)Section 147

Sachin Laxman Jangid, Thane vs. ITO WD 3(3), Thane

The appeal of the assessee is partly allowed

ITA 1071/MUM/2016[2009-10]Status: DisposedITAT Mumbai10 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 Shri Sachin Laxman Jangid, Income Tax Officer, Porp. Sachin Construction, Ward-3(3), बनाम/ 1, Mandelia House, Wagle Ind. Estate, Vs. Ramesh Pradhan Road, Thane (W)-400604 Naupada, Thane-400602 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Adbpj0867C "नधा"रती क" ओर से / Assessee By Shri M.Subramanian Shri M.V. Rajguru-Dr राज"व क" ओर से / Revenue By 10/05/2018 सुनवाई क" तार"ख / Date Of Hearing: 10/05/2018 आदेश क" तार"ख /Date Of Order:

Section 147

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2009-10 Shri Sachin Laxman Jangid, Income Tax Officer, Porp. Sachin Construction, Ward-3(3), बनाम/ 1, Mandelia House, Wagle Ind. Estate, Vs. Ramesh Pradhan Road, Thane (W)-400604 Naupada, Thane-400602 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. ADBPJ0867C "नधा"रती क" ओर से / Assessee by Shri M.Subramanian Shri M.V. Rajguru…

Plaexe Con Services Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle1, Kalyan

The appeal of the assessee is partly allowed

ITA 340/MUM/2018[2011-12]Status: DisposedITAT Mumbai03 May 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2011-12 M/S Plaexe Con Services Acit, Pvt. Ltd. Circle-1, Wayale Nagar, बनाम/ Manogat, Gajanan Khadak Pada, Kalyan West, Vs. Cooperative Housing Thane-421301 Society, Midc Road Badlapur East, Thane-421301 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaecp9267D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2011-12 M/s Plaexe Con Services ACIT, Pvt. Ltd. Circle-1, Wayale Nagar, बनाम/ Manogat, Gajanan Khadak Pada, Kalyan West, Vs. Cooperative Housing Thane-421301 Society, MIDC Road Badlapur East, Thane-421301 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAECP9267D "नधा"रती क" ओर से / Assessee by Shri Sanjeev V Joshi राज"व क" ओर से / Rev…

Ashok K. Shah, Mumbai vs. Income Tax Officer 31(1)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 565/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Asok K. Shah, Income Tax Officer-31(1)(2), C-25, Sai Baba Enclave, Mumbai, बनाम/ S.V.Road, Vs. Goregaon West, Mumbai-400062 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Akeps3501N

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2009-10 Asok K. Shah, Income Tax Officer-31(1)(2), C-25, Sai Baba Enclave, Mumbai, बनाम/ S.V.Road, Vs. Goregaon West, Mumbai-400062 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AKEPS3501N "नधा"रती क" ओर से / Assessee by Shri Divyesh P. Jain Shri N. Hemlatha-DR राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date of Hearing : 02/05/201…

Mr.Ajay C. Shah HUF, Prop. M/S.Glass and Hardware, Mumbai vs. Income Tax Officer-26(1)(1), Mumbai

The appeal of the assessee is partly allowed

ITA 7195/MUM/2017[2010-11]Status: DisposedITAT Mumbai02 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010-11 Mr. Ajay C. Shah, Income Tax Officer, C/O- Ajay C. Shah, Huf, Ward-26(1)(1), बनाम/ 60A/11, Sion Mahavir P.K. Bhavan, C-11, Vs. Chs, Scheme Road No.25C, R.No.703, 7Th Floor, Sion (West), Bandra Kurla Complex, Mumbai-400062 Bandra-East, Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aahha5664F

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2010-11 Mr. Ajay C. Shah, Income Tax Officer, C/o- Ajay C. Shah, HUF, Ward-26(1)(1), बनाम/ 60A/11, Sion Mahavir P.K. Bhavan, C-11, Vs. CHS, Scheme Road No.25C, R.No.703, 7th Floor, Sion (West), Bandra Kurla Complex, Mumbai-400062 Bandra-East, Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAHHA5664F "नधा"रती क" ओर से /…

Unilex Colours & Chemicals Ltd, Mumbai vs. DCIT 13(1)(1), Mumbai

The appeal of the assessee is allowed for statistical purposes and the Ld

ITA 1556/MUM/2016[2010-11]Status: DisposedITAT Mumbai02 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010-11 M/S Unilex Colours & Dcit-13(1)(1), Chemicals Ltd. Mumbai बनाम/ 106-107, Advent Atria, Vs. Chincoli Bunder Road, Malad West, Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaacu5230F

Section 234B

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2010-11 M/s Unilex Colours and DCIT-13(1)(1), Chemicals Ltd. Mumbai बनाम/ 106-107, Advent Atria, Vs. Chincoli Bunder Road, Malad West, Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAACU5230F "नधा"रती क" ओर से / Assessee by Shri Vimal Punamiya राज"व क" ओर से / Revenue by Shri N. Hemlatha-DR 02/05/2018 सुनवाई क" तार"ख /…

Bhavna Sunil Joshi, Mumbai vs. ITO 32(1)(3), Mumbai

The appeal of the assessee is partly allowed

ITA 1579/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Apr 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Bhavna Sunil Joshi, Income Tax Officer B-71, Bldg. No.4, 7Th Floor, Ward-32(1)(3), बनाम/ Rustom Regency, Pratyaksh Kar Bhavan, Vs. Dahisar (West), Bandra (East), Mumbai-400068 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aajpj6892N

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2009-10 Bhavna Sunil Joshi, Income Tax Officer B-71, Bldg. No.4, 7th Floor, Ward-32(1)(3), बनाम/ Rustom Regency, Pratyaksh Kar Bhavan, Vs. Dahisar (West), Bandra (East), Mumbai-400068 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAJPJ6892N "नधा"रती क" ओर से / Assessee by Mr. Uttam Chand Bothra Shri M.V. Rajguru-DR राज"…

Shubhangi Sudhakar Telawane, Mumbai vs. Assistant Commissioner of Income Tax, Circle-3, Mumbai

In the result, appeal filed by the assessee for assessment year 2011-

ITA 382/MUM/2018[2011-12]Status: DisposedITAT Mumbai25 Apr 2018AY 2011-12

Bench: Shri G.S. Pannu (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 Shubhangi Sudhakar Telawane, The Acit, Circle-3, Prop. Telawane Cromtek, Room No. 2, B Wing, A-1002, Greeshma Residency-2, 6Th Floor, Ashar It Park, Opp. Dyansadhana Vidya Mandir, Vs. Road No. 16Z, Midc, Thane - 400604 Thane (West) Pan: Abipt2788D (Appellant) (Respondent) Assessee By : Shri Devendra Jain (Ar) Revenue By : Ms. N. Hemalatha (Sr. Dr) Date Of Hearing: 12/04/2018 Date Of Pronouncement: 25/04/2018

For Appellant: Shri Devendra Jain (AR)For Respondent: Ms. N. Hemalatha (Sr. DR)

Section 143Section 147Section 148

…. 10,03,995/- being entire alleged bogus purchases, merely on surmises and conjectures relying upon non jurisdictional High Court decisions and disregarding the Honorable jurisdictional High Court decisions in the case of Babulal C. Borana v. Third ITO (2006) 282 ITR 251 (Bom) and CIT v. Nikunj Eximp Enterprises (P) Ltd. (2013) 216 Taxman 171 (Bom) and various other tribunal decisions. All the above grounds are without prejudice to each other.” 4 Assessment Year: 2011-12 5. Before us, the Ld. counsel for the assessee submitted that the he does not press ground No 1 to 4 of the appeal vide which the assessee…

Ion Exchange Waterleau Ltd., Mumbai vs. ITO 6(3)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 5209/MUM/2016[2009-10]Status: DisposedITAT Mumbai19 Apr 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2009-10 Ion Exchange Waterleau Ltd Ito-6(3)(2), Ion House, 4Th Floor, Dr. E. Room No.503, 5Th Floor, बनाम/ Moses Road, Mahalakshmi, Aayakar Bhavan, Vs. Mumbai-400011 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabci4403P "नधा"रती क" ओर से / Assessee By Shri R.R.V.Raghavan राज"व क" ओर से / Revenue By Shri Saurabh Kumar Rai-Dr

…आयकर अपील"य अ"धकरण,मुंबई "यायपीठ, ‘आई,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2009-10 ION Exchange Waterleau Ltd ITO-6(3)(2), Ion House, 4th Floor, Dr. E. Room No.503, 5th Floor, बनाम/ Moses Road, Mahalakshmi, Aayakar Bhavan, Vs. Mumbai-400011 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AABCI4403P "नधा"रती क" ओर से / Assessee by Shri R.R.V.Raghavan राज"व क" ओर से / Revenue by Shri Saurabh…

Asst CIT Cir 3, Kalyan vs. Rich & Royal, Kalyan

In the result appeal of the revenue is dismissed in the manner indicated above

ITA 1007/MUM/2016[2007-08]Status: DisposedITAT Mumbai02 Apr 2018AY 2007-08

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1007/Mum/2016 (नििाारण वर्ा / Assessment Year: 2007-08) Acit Cir 3 बिाम/ M/S. Rich & Royal 2N D Floor, Rani Mansion, The Raymond Shop, Murbad Road, Kalyan(W), Zojwalla Complex, V. Dist Thane 421301 Agra Road, Kalyan (W) 421301 स्थायी ऱेखा सं./ Pan : Aadfr3357G (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Subodh RatnaparkhiFor Respondent: Shri. Saurabh Kumar Rai

Section 131Section 133(6)Section 143(3)Section 148Section 43B

…आयकर अपीऱीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1007/Mum/2016 (नििाारण वर्ा / Assessment Year: 2007-08) ACIT CIR 3 बिाम/ M/s. Rich & Royal 2n d Floor, Rani Mansion, The Raymond Shop, Murbad Road, Kalyan(W), Zojwalla complex, v. Dist Thane 421301 Agra Road, Kalyan (W) 421301 स्थायी ऱेखा सं./ PAN : AADFR3357G (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Subodh Ratnaparkhi Revenue by : Shri. Saurabh Kumar Rai सुनवाई की तारीख /Date of…

Asst CIT 14(1), Mumbai vs. Anil Dhanraj Murpana, Mumbai

The appeal of the Revenue is dismissed

ITA 2610/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Mar 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2010-11 Acit-14(1), Shri Anil Dhanraj Murpana, 02Nd Floor, Earnest House, 308, Adhyaru Industrial बनाम/ Nariman Point, Estate, New Sun Mill Vs. Mumbai-400021 Compound, Lower Parel (W), Mumbai-400013 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaapm7660G राज"व क" ओर से / Revenue By Shri Rajesh Kumar Yadav-Dr "नधा"रती क" ओर से / Assessee By None

Section 69

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘ए’,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2010-11 ACIT-14(1), Shri Anil Dhanraj Murpana, 02nd Floor, Earnest House, 308, Adhyaru Industrial बनाम/ Nariman Point, Estate, New Sun Mill Vs. Mumbai-400021 Compound, Lower Parel (W), Mumbai-400013 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAAPM7660G राज"व क" ओर से / Revenue by Shri Rajesh Kumar Yadav-DR "नधा"रती क" ओर से / Assessee…

DCIT 25(1), Mumbai vs. Ajay Arvindbhai Khatri, Mumbai

The appeal of the Revenue is dismissed

ITA 2278/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Mar 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2010-11 Dcit-25(1), M/S Ajay Arvindbhai Khatri, Room No.202, 02Nd Floor, 30/31, Borivali Shopping बनाम/ Pratyakshkar Bhavan, Centre, Chandavarkar Road, Vs. Bandra Kurla Complex, Borivali (West), Bandra (East), Mumbai-400092 Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaefa7242G Shri Rajesh Kumar Yadav-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By M/S. Dinkel Hariya

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘ए’,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2010-11 DCIT-25(1), M/s Ajay Arvindbhai Khatri, Room No.202, 02nd Floor, 30/31, Borivali Shopping बनाम/ Pratyakshkar Bhavan, Centre, Chandavarkar Road, Vs. Bandra Kurla Complex, Borivali (West), Bandra (East), Mumbai-400092 Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAEFA7242G Shri Rajesh Kumar Yadav-DR राज"व क" ओर से / R…

ITO 33(1)(1), Mumbai vs. Arun Damji Gada, Mumbai

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

ITA 902/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 Mar 2018AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Ito 33(1)(1), Vs. Shri Arun Damji Gada R.No.304, 3Rd Floor 403, God Gift, A Wing Bldg No.C-11, Adarsh Nagar Pratyakshakar Bhawan Adarsh Dugdhalya Lane Bkc, Bandra (E) Malad (E) Mumbai - 400051 Mumbai – 400 064 Pan/Gir No. Aabpg3923F Appellant) Respondent) ..

Section 143(3)Section 40

…been accepted by the Assessing officer without pointing out any discrepancy or deficiency in the same. Facts of the case before me are squarely covered by the decision of Hon. Bombay High Court in the case of Babulal C. Borana VS. ITO (2006 Bombay High Court) 282 ITR 251 wherein it is categorically held that If the Assessee's sales are accepted there is no reason or legal basis to deny the corresponding purchases in re absence of rejection of books of accounts and book results. Further in the case of G.G. Diamond International Vs. DCIT(2006) 104 TTJ 809 (Mumbai Tribunal) the Hon. ITAT has observed that Once the s…

Poly Impex, Thane vs. Income Tax Officer 18 (3) (3), Mumbai

The appeal of the assessee is partly allowed

ITA 6785/MUM/2017[2010-11]Status: DisposedITAT Mumbai12 Feb 2018AY 2010-11

Bench: Shri Joginder Singhassessment Year: 2010-11 M/S. Poly Impex, The Income Tax Officer, 102/A, Shri Krupa Chs. Ltd., बनाम/ Ward-18(3)(3), Station Road, Bhayander (East), Earnest House, 5Th Floor, Vs. Thane – 401 105 Nariman Point, Mumbai – 400 021 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaifp 0795 R

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “SMC” BENCHES, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म Before Shri Joginder Singh, Judicial Member Assessment Year: 2010-11 M/s. Poly Impex, The Income Tax Officer, 102/A, Shri Krupa Chs. Ltd., बनाम/ Ward-18(3)(3), Station Road, Bhayander (East), Earnest House, 5th Floor, Vs. Thane – 401 105 Nariman Point, Mumbai – 400 021 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. AAIFP 0795 R यनधाारयती की ओर से / Assessee by Shri Ashutosh Mishra (Present) याजस्व की ओर से / Revenue by Ms. N. Hemalatha - DR ुनवाई की तायीख / Date of…