Shiw Krishan Mohta., Kolkata vs. C.I.T Central - 1, Kolkata.
In the result, the appeal filed by the assessee on this ground is dismissed
ITA 1922/KOL/2012[2009-10]Status: DisposedITAT Kolkata15 Feb 2017AY 2009-10
Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1922/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Commissioner Of Income Tax-1, Represented By L/H Shri Sushil 110 Shantipally, Mohta, Aykar Bhawan Poorva, 9A, Alipore Park Place, Kolkata-700107 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./Ita No. 330/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Dcit, Central Circle-Xxviii Represented By L/H Shri Sushil 18, Rabindra Sarani, 5Th Floor, Poddar Court, Mohta, 9A, Alipore Park Place, Kolkata-700001 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri B.C.Jain, Fca Revenue By : Shri Niraj Kumar, Cit(Dr) सुनवाई क" तार"ख / Date Of Hearing : 07/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Year 2009-10. The Appeal In Ita No.1922/Kol/2012 Is Directed Against The Order Dated 26.11.2012 Passed By Ld. Commissioner Of Income Tax-1, Kolkata, U/S.263 Of The Act & Appeal In Ita No.330/Kol/2012, Is Directed Against The Order Passed By Ld. Cit(A), Central-1, Kolkata In Appeal No.211/Cc-Xxviii/Cit(A),C-I/10-11, Kolkata, Dated 09.12.2011, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961
For Appellant: Shri B.C.Jain, FCAFor Respondent: Shri Niraj Kumar, CIT(DR)
Section 143(3)Section 251Section 263Section 263(1)
…ent at 0.5% of the total value. In view of the above and respectfully following the coordinate bench decision in the case of J.K.Investors (Bombay) ltd; supra, we uphold the order of CIT(A). This appeal of the revenue is dismissed.” 2. Mohan Exports (P) Ltd, 138 ITD 108(Delhi): “There is no evidence on record to suggest that any investment in shares or units has been made in this year out of borrowed funds on which interest is payable by the assessee. The commissioner (appeals) has given a very specific finding that the examination of free funds available with the assessee…..Therefore, the provision contained i…
