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 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 194asection 44a

Judgments citing Babulal C. Borana v. ITO

Neha Steels, Thane vs. ITO Ward, 1(3), Kalyan

ITA 2715/MUM/2016[2009-10]Status: DisposedITAT Mumbai12 Feb 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Ramt Kocharassessment Year: 2009-10 Income Tax Officer, M/S. Neha Steels, Ward-1(3), Kalyan. H.No. 24, Ganesh Society, बनाम/ Behind Mseb, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaffn 9968 D Assessment Year: 2009-10 M/S. Neha Steels, Income Tax Officer, H.No. 24, Ganesh Society, बनाम/ Ward-1(3), Kalyan. Behind Mseb, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaffn 9968 D

Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, „बी‟,म ुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCHES, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री यभीत कोचय, रेखा दस्म, के भक्ष Before Shri JOGINDER SINGH, Judicial Member, and Shri RAMT KOCHAR, Accountant Member Assessment Year: 2009-10 Income Tax Officer, M/s. Neha Steels, Ward-1(3), Kalyan. H.No. 24, Ganesh Society, बनाम/ Behind MSEB, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAFFN 9968 D Assessment Year: 2009-10 M/s. Neha Steels, Income Tax Officer, H.No. 24, Ganesh Society, बनाम/ Ward-1(3), Kalyan. Be…

ITO WD 1(3), Kalyan vs. Neha Steels, Thane

ITA 5053/MUM/2015[2009-10]Status: DisposedITAT Mumbai12 Feb 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Ramt Kocharassessment Year: 2009-10 Income Tax Officer, M/S. Neha Steels, Ward-1(3), Kalyan. H.No. 24, Ganesh Society, बनाम/ Behind Mseb, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaffn 9968 D Assessment Year: 2009-10 M/S. Neha Steels, Income Tax Officer, H.No. 24, Ganesh Society, बनाम/ Ward-1(3), Kalyan. Behind Mseb, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaffn 9968 D

Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, „बी‟,म ुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCHES, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री यभीत कोचय, रेखा दस्म, के भक्ष Before Shri JOGINDER SINGH, Judicial Member, and Shri RAMT KOCHAR, Accountant Member Assessment Year: 2009-10 Income Tax Officer, M/s. Neha Steels, Ward-1(3), Kalyan. H.No. 24, Ganesh Society, बनाम/ Behind MSEB, Kalyan Road, Vs. Bhiwandi, Dist. – Thane. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAFFN 9968 D Assessment Year: 2009-10 M/s. Neha Steels, Income Tax Officer, H.No. 24, Ganesh Society, बनाम/ Ward-1(3), Kalyan. Be…

DCIT Cir.7(3)(1), Mumbai vs. Pjl Clothing India Ltd., Mumbai

The appeal of the Revenue is allowed for statistical purposes

ITA 2596/MUM/2016[2010-11]Status: DisposedITAT Mumbai08 Feb 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010 - 2011 Dcit Circle 7(3)(1) Pjl Clothing India Ltd., Mumbai बनाम/ Unit No.19, Shree Madhu Estate, Pandurang Budhakar Vs. Marg, Worli, Mumbai 400 018 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaacp2782R

Section 133(6)Section 143(1)Section 143(2)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ,„ए’,म ुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री जी. मंजूनाथ, रेखा दस्म, के भक्ष Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2010 - 2011 DCIT Circle 7(3)(1) PJL Clothing India Ltd., Mumbai बनाम/ Unit No.19, Shree Madhu Estate, Pandurang Budhakar Vs. Marg, Worli, Mumbai 400 018 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAACP2782R याजस्व की ओर से / Revenue by Shri V Vidhyadhar (DR) यनधाारयती की ओर से / Assessee Shri Satish R Mody (AR) by ुनवा…

Vijay Grihnirman P.Ltd, Mumbai vs. ACIT CC 15 & 16, Mumbai

The appeal of the assessee is partly allowed

ITA 3280/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Feb 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2011-12 Vijay Grihanirman P. Ltd. Acit, 205, Marine Chambers, Central Circle-15 & 16, बनाम/ 43, New Marine Line, Mumbai Vs. Churchgate, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacv2806N Shri Rajat Mittal-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri Mani Jain & Shri Prateek Jain

Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,सी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, 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: 2011-12 Vijay Grihanirman P. Ltd. ACIT, 205, Marine Chambers, Central Circle-15 & 16, बनाम/ 43, New Marine Line, Mumbai Vs. Churchgate, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACV2806N Shri Rajat Mittal-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Shri Mani Jain & Shri Prateek Jain सुनवाई क" तार"ख /…

DCIT 1(1)(1), Mumbai vs. Bds Projects P.Ltd, Mumbai

The appeals of the Revenue are partly allowed

ITA 5684/MUM/2015[2011-12]Status: DisposedITAT Mumbai25 Jan 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 133(6)Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.5093 & 5684/Mum/2015 Assessment Years: 2010-11 & 2011-12 DCIT-1(1)(1), M/s BDS Projects Pvt. Ltd. R. No.579, Ground Floor, Neville House, बनाम/ Aayakar Bhavan, Curimbboy Road, Vs. M.K. Road, Ballard Estate, Mumbai-400020 Mumbai-400038 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AACDB1736G Shri Suman Kumar-DR राज"व क" ओर से / Revenue by "नधा"…

DCIT 1(1)(1), Mumbai vs. Bds Projects P. Ltd, Mumbai

The appeals of the Revenue are partly allowed

ITA 5093/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 133(6)Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.5093 & 5684/Mum/2015 Assessment Years: 2010-11 & 2011-12 DCIT-1(1)(1), M/s BDS Projects Pvt. Ltd. R. No.579, Ground Floor, Neville House, बनाम/ Aayakar Bhavan, Curimbboy Road, Vs. M.K. Road, Ballard Estate, Mumbai-400020 Mumbai-400038 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AACDB1736G Shri Suman Kumar-DR राज"व क" ओर से / Revenue by "नधा"…

M.S.Prints, Mumbai vs. DCIT 27(2), Navi Mumbai

The appeal of the assessee is partly allowed

ITA 4997/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2010-11 M/S. M.S. Prints, Dcit-27(2), 105, Shiv Shakti Indl. Estate, Income Tax Office, T बनाम/ L.B.S. Marg, Ghatkopar (West), Ower No.6, Vashi Rly. Vs. Mumbai-400086 Station, Vashi, New Mumbai-400703 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aalfm4121D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2010-11 M/s. M.S. Prints, DCIT-27(2), 105, Shiv Shakti Indl. Estate, Income Tax Office, T बनाम/ L.B.S. Marg, Ghatkopar (West), ower No.6, Vashi Rly. Vs. Mumbai-400086 Station, Vashi, New Mumbai-400703 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AALFM4121D "नधा"रती क" ओर से / Assessee by Shri D.C. Jain-AR Shri Suman Kumar-DR राज"व क"…

Mohammed Salim F. Chohan, Mumbai vs. ACIT 15(3), Mumbai

The appeal of the assessee is partly allowed

ITA 1473/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jan 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year:2011-12 Mohammed Salim F. Acit-15(3), Shohan, Matru Mandir, बनाम/ 17/18, 4Th Floor, 28-Ali 1St Floor, Vs. Umer Street, Grant Road, Mumbai-400003 Mumbai-400007 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aampc8124D

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year:2011-12 Mohammed Salim F. ACIT-15(3), Shohan, Matru Mandir, बनाम/ 17/18, 4th Floor, 28-Ali 1st Floor, Vs. Umer Street, Grant Road, Mumbai-400003 Mumbai-400007 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAMPC8124D "नधा"रती क" ओर से / Assessee by Shri S. Subramanian Shri T.A. Khan-DR राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date…

Bhavesh Jayantilal Shah, Mumbai vs. Income Tax Officer-31(1)(3), Mumbai

The appeal of the assessee is partly allowed

ITA 5275/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jan 2018AY 2009-10

Bench: Shri Joginder Singh, Assessment Year: 2009-10 Bhavesh Jayantilal Shah, Income Tax Officer-25(2)(3), C-60, 15Th Floor, Saibaba Bkc, Bandra, बनाम/ Enclave Tower, C-Wing, Bldg. Mumbai-400076 Vs. No.3, C.D Baug, S.V. Road, Neari City Centre Mall, Goregaon (West), Mumbai- "नधा"रती / Assessee राज"व / Revenue P.A. No.Admpr0197G

Section 147

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2009-10 Bhavesh Jayantilal Shah, Income Tax Officer-25(2)(3), C-60, 15th Floor, Saibaba BKC, Bandra, बनाम/ Enclave Tower, C-Wing, Bldg. Mumbai-400076 Vs. No.3, C.D Baug, S.V. Road, Neari City Centre Mall, Goregaon (West), Mumbai- "नधा"रती / Assessee राज"व / Revenue P.A. No.ADMPR0197G "नधा"रती क" ओर से / Assessee by Shri A.C. Jhaveri राज"व क" ओर से / Revenue by Ms. N. Hemalatha-DR सुनवाई क" तार"ख / Date of…

Ambernath Steel Tube and Sanitary Store, Mumbai vs. Income Tax Officer 2(1), Kalyan

The appeal of the assessee is partly allowed

ITA 6173/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Jan 2018AY 2010-11

Bench: Shri Joginder Singh, Assessment Year: 2010-11 M/S Ambernath Steel Tube Income Tax Officer & Sanitary Store, Ward-2(1), बनाम/ Partner-Shri Vimal Adhia, 02Nd Floor, Mohan Plaza, Vs. Station Road, Ambarnath (W), Wayle Nagar, Maharashtra-421501 Khandakpada, Kalyan (W) "नधा"रती / Assessee राज"व / Revenue P.A. No.Aahfa7639L

Section 147Section 69C

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2010-11 M/s Ambernath Steel Tube Income Tax Officer, and Sanitary Store, Ward-2(1), बनाम/ Partner-Shri Vimal Adhia, 02nd Floor, Mohan Plaza, Vs. Station Road, Ambarnath (W), Wayle Nagar, Maharashtra-421501 Khandakpada, Kalyan (W) "नधा"रती / Assessee राज"व / Revenue P.A. No.AAHFA7639L Shri Ravindra Poojary "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Ms. N. Hemalatha-DR सुनवाई क" तार"ख / Dat…

Mira Construction-Jv, Mumbai vs. Assistant Commissioner of Income Tax-32(2), Mumbai

The appeal of the assessee is dismissed

ITA 5360/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Jan 2018AY 2009-10

Bench: Shri Joginder Singh, Assessment Year: 2009-10 Mira Construction-Jv, Acit-32(2), C/52, Ganjawala Apartment, Bandra, बनाम/ Svp Road, Borivali (W), Mumbai Vs. Mumbai-400092 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aapfm7470B

Section 133(6)Section 69C

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2009-10 Mira Construction-JV, ACIT-32(2), C/52, Ganjawala Apartment, Bandra, बनाम/ SVP Road, Borivali (W), Mumbai Vs. Mumbai-400092 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAPFM7470B Shri Hitesh Shah "नधा"रती क" ओर से / Assessee by Ms. N. Hemalatha-DR राज"व क" ओर से / Revenue by 03/01/2018 सुनवाई क" तार"ख / Date of Hearing 03/01/2018 आदेश क" तार"ख /Date of Order: आदेश / O R D E R The assessee is aggr…

Mehta Emporium Jewellers, Mumbai vs. ITO 30(2)(3), Mumbai

The appeal of the assessee is dismissed

ITA 1484/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jan 2018AY 2012-13

Bench: Shri Joginder Singh, Assessment Year: 2012-13 Mehta Emporium Jewellers, Income Tax Officer-30(2)(3), 101, Hetal Arch. S.V. Road, Mumbai बनाम/ Opp. Natraj Market, Malad (W) Vs. Mumbai-400064 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aalfm2962N

Section 133(6)

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2012-13 Mehta Emporium Jewellers, Income Tax Officer-30(2)(3), 101, Hetal Arch. S.V. Road, Mumbai बनाम/ Opp. Natraj Market, Malad (w) Vs. Mumbai-400064 "नधा"रती / Assessee राज"व / Revenue P.A. No.AALFM2962N None "नधा"रती क" ओर से / Assessee by Ms. N. Hemalatha-DR राज"व क" ओर से / Revenue by 03/01/2018 सुनवाई क" तार"ख / Date of Hearing 03/01/2018 आदेश क" तार"ख /Date of Order: आदेश / O R D E R The assessee…

ITO 6(1)(2), Mumbai vs. Amoolya Engineers P.Ltd, Mumbai

Accordingly this ground raised by the revenue is partly allowed

ITA 6294/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Dec 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6294/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Ram TiwariFor Respondent: Shri Bhupendra Shah
Section 143(1)Section 143(3)

…,/ ii 7. Kodak India (P) Ltd. Vs Addl.CIT(IT Appeal no. 7349/Mum/2012 dated 30/4/2013) 8. ACIT 11(2) Vs. Iqbal M. Chagala, Palloni Mansion ITA no. 877/Mum/2013, ITAT, Mumbai 9. Hon. Mumbai High Court decision in the case of Babulal C. Borana Vs ITO (2006) 282 ITR 251. 10. Hon. Gujarat High Court decision in case of CIT Vs M.K. Bros (1987) 163 ITR 249 11. Hon. Gujarat High Court decision in case of CIT Vs Nangalia Fabrics P. Ltd. (2014) 220 Taxman 17 12. Hon. Mumbai ITAT judgement dated 17.6.2016 in the case of M/s. Om Shree International Vs ACIT in ITA No. 3304/M/2014 and ITA No. 4575/M/2012. 7 I.T.A. No. 6…

Asstt CIT 17(2), Mumbai vs. Late Manojkumar S. Gupta, Mumbai

The appeal of the Revenue is partly allowed

ITA 3924/MUM/2016[2011-12]Status: DisposedITAT Mumbai07 Dec 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 Acit-17(2), Late Shri Manojkumar S. Room No.134, Gupta Through L/H बनाम/ Aayakar Bhavan, Madhavi Gupta, Vs. M.K. Road, C/O- M/S Krishna Steel Mumbai-400020 Corporation, 110, First Floor, Arihant, Ahmedabad Street, Masjid Station (E), Mumbai-400009 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aadpg1861G

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘C’ 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: 2011-12 ACIT-17(2), Late Shri Manojkumar S. Room No.134, Gupta through L/H बनाम/ Aayakar Bhavan, Madhavi Gupta, Vs. M.K. Road, C/o- M/s Krishna Steel Mumbai-400020 Corporation, 110, First Floor, Arihant, Ahmedabad Street, Masjid Station (E), Mumbai-400009 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. AADPG1861G राज"व क"…

United Asphalters Pvt. Ltd., Thane vs. ITO 13(1)(2), Mumbai

ITA 2598/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Dec 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘D’ 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.1728 & 1729/Mum/2016 Assessment Years: 2010-11 & 2011-12 Income Tax Officer-13(1)(2), M/s United Asphalters Pvt. 02nd Floor, Room No.225, Ltd. बनाम/ Aayakar Bhavan, 3-A/6, Majitha Nagar, Vs. M.K. Road, S.V. Road, Kandivali (W), Mumbai-400020 Mumbai-400067 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACU4547K ITA Nos.2598, 2599…

DCIT 13(1)(1), Mumbai vs. United Asphalters P.Ltd, Mumbai

ITA 1729/MUM/2016[2011-12]Status: DisposedITAT Mumbai07 Dec 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘D’ 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.1728 & 1729/Mum/2016 Assessment Years: 2010-11 & 2011-12 Income Tax Officer-13(1)(2), M/s United Asphalters Pvt. 02nd Floor, Room No.225, Ltd. बनाम/ Aayakar Bhavan, 3-A/6, Majitha Nagar, Vs. M.K. Road, S.V. Road, Kandivali (W), Mumbai-400020 Mumbai-400067 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACU4547K ITA Nos.2598, 2599…

DCIT 13(1)(1), Mumbai vs. United Asphalters P.Ltd, Mumbai

ITA 1728/MUM/2016[2010-11]Status: DisposedITAT Mumbai07 Dec 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘D’ 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.1728 & 1729/Mum/2016 Assessment Years: 2010-11 & 2011-12 Income Tax Officer-13(1)(2), M/s United Asphalters Pvt. 02nd Floor, Room No.225, Ltd. बनाम/ Aayakar Bhavan, 3-A/6, Majitha Nagar, Vs. M.K. Road, S.V. Road, Kandivali (W), Mumbai-400020 Mumbai-400067 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACU4547K ITA Nos.2598, 2599…

DCIT - 9(1)(1), Mumbai vs. Airpac Filters & Systems Pvt. Ltd., Mumbai

In the result, cross appeals filed by the revenue and the assessee for assessment years 2009-10 and appeal filed by the assessee for the assessment year 2010-11 are dismissed

ITA 6049/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Nov 2017AY 2009-10

Bench: Shri R.C. Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 The Dcit – 9(1)(1), M/S Airpac Filters & Systems - Room No. 260A, 2Nd Floor, Pvt. Ltd., Aayakar Bhavan, M.K. Road, 21, Papa Industrial Estate, Mumbai - 400020 Vs. 40, Suren Road, Andheri (East), Mumbai - 400093

For Appellant: Shri Jitendra Singh (AR)For Respondent: Shri V. Justin (DR)
Section 143(2)Section 143(3)Section 147Section 148Section 271

…clients and that the revenue earned from each such project was properly accounted and the profits derived were offered to tax. The learned Counsel further, relying on the law laid down by the Hon’ble Bombay High Court in the case of Babulal C. Borana Vs. ITO 282 ITR 251 (Bom), submitted that non-payment of sales tax does not affect the Assessment Years: 2009-10 & 2010-11 genuineness of the transaction. The learned Counsel further relying on the decision of Mumbai Tribunal rendered in ITO vs. Permanand 107 ITJ 395 (Trib) submitted that addition cannot be made on the basis of observations made by the sales tax de…

ITO 5(2)(1), Mumbai vs. N.K. Ferromate(India) P. Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 6736/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Nov 2017AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Income Tax Officer-5(2)(1), M/S N.K. Ferromate (India) R. No.567, P. Ltd. बनाम/ Aayakar Bhavan, 32/40, Krishna Baug, Vs. M.K. Road, Shop No.6, 2Nd Parshiwada, Mumbai-400020 V.P. Road, Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaccn4388N Assessment Year: 2009-10 M/S N.K. Ferromate (India) Income Tax Officer-5(2)(1), P. Ltd. R. No.567, बनाम/ 32/40, Krishna Baug, Aayakar Bhavan, Vs. Shop No.6, 2Nd Parshiwada, M.K. Road, V.P. Road, Mumbai-400020 Mumbai-400004 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaccn4388N M/S N.K. Ferromate (India) Ltd.

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, 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 Income Tax Officer-5(2)(1), M/s N.K. Ferromate (India) R. No.567, P. Ltd. बनाम/ Aayakar Bhavan, 32/40, Krishna Baug, Vs. M.K. Road, Shop No.6, 2nd Parshiwada, Mumbai-400020 V.P. Road, Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.AACCN4388N Assessment Year: 2009-10 M/s N.K. Ferromate (India) Income Tax Officer-5(…

ITO 32(1)(4), Mumbai vs. Darshan Gautam Salot, Mumbai

The appeal of the Revenue is allowed for

ITA 3765/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Nov 2017AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Income Tax Officer-32(1)(4), Shri Darshan Gautam Salot, R. No.202, C-11, 2Nd Floor, A-3.4, Soni Tower, बनाम/ Pratyaksha Kar Bhavan, Ram Nagar, Borivali (East), Vs. Bandra Kurla Complex, Mumbai-400092 Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Bmops4552G

Section 133(6)Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, 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 Income Tax Officer-32(1)(4), Shri Darshan Gautam Salot, R. No.202, C-11, 2nd Floor, A-3.4, Soni Tower, बनाम/ Pratyaksha Kar Bhavan, Ram Nagar, Borivali (East), Vs. Bandra Kurla Complex, Mumbai-400092 Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.BMOPS4552G Shri Rajat Mittal -DR राज"व क" ओर से / Re…