Bombay in Royal Rich Developers\n(P.) Ltd. v. Pr. CIT

DCIT- 27(2), Mumbai, Vashi, Navi Mumbai vs. Nayan Builders, Ghatkopar East, Mumbai

In the result, the appeal filed by the revenue is dismissed in above

Bench: Ms. Padmavathy S & Shri Raj Kumar Chauhan

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 4039/MUM/2023 (AY:2018-19) DCIT-27(2), Nayan Builders Room No. 419, 4th floor, Tower No. Meghdoot, Vallabh Lane, 6, Vashi Railway Station Complex, Vs. Ghatkopar East, Vashi, Maharashtra-400 703 Mumbai-400 077 PAN: AAPCM1543G (Appellant) (Respondent) Department Represented by : Shri Leyaqat Ali Aafaqui, Ld. DR Assessee Represented by : Shri Paras Savla, Ld. AR Date of conclusion of Hearing : 15.07.2025 Date of Pronouncement : 14.10.2025 ORDER PER RAJ KUMAR CHA…

Adhoi Vyapar Pvt Ltd., Mumbai vs. ITO 9 (1)(1), Mumbai

The appeals stand allowed in terms of our above order

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7308/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील सं./ I.T.A. No.7309/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील सं./ I.T.A. No.7310/Mum/2019 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील सं./ I.T.A. No.7311/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) Adhoi Vyapar Pvt. Ltd. Ito-9(1)(1), R.No. 205, 2Nd Floor, A-502, 234, Manish Garden Chs, बिाम/ Vs. 4 Bunglow, Andheri(W), Aaykar Bhavan, M.K.Road Mumbai-400 058 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aahca-6296-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Ajay Singh, Ld. Ar Revenue By : Shri Brajendra Kumar– Ld. Sr. Dr सुनवाई की तारीख/ : 03/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2009- 10 To 2012-13 Contest Separate Orders Of Learned First Appellate Authority

…since in that case, the investors made an admission that they were accommodation entry providers. No such admission has been made by the investors in the present case. The case law of Hon’ble High Court of Bombay in Royal Rich Developers (I) Ltd. V/s Pr. CIT (108 Taxmann.com 382) is a case where the investor failed to supply necessary details and documents to establish the genuineness of the investment. In the present case, the investments have duly been substantiated by requisite documentary evidences. The decision of Hon’ble Delhi High Court in CIT V/s Nipun Builders & Dev. Pvt. Ltd. (30 Taxmann.com 292) has al…

ITO 6 (1)(2), Mumbai vs. M/S Aniata Dyes & Intermediates Pvt Ltd, Mumbai

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Pavankumar Gadale (JM) I.T.A. No. 6976/Mum/2019 (Assessment Year 2008-09) Vs. M/s. Anita Dyes & ITO-6(1)(2) Room No. 508 Intermediates Pvt. Ltd. Aayakar Bhavan A-404, Bhavani Complex 5th Floor B.S. Road, Dadar-West M.K. Road Mumbai-400 028. Mumbai-400 020. PAN : AAACA4506A (Appellant) (Respondent) Assessee by Dr. P. Daniel Department by Shri Brijendra Kumar Date of Hearing 08.07.2021 Date of Pronouncement 30.08.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the Revenue is directed against the order of learned CIT(A) da…

Vaghasiya Exports, Mumbai vs. Pr.CIT-32, Mumbai

In the result, the appeal of the assessee is allowed

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 M/S. Vaghasiya Exports, Pr. Cit-32, C-11, Bharat Diamond Bourse, 2Nd Floor, Ae-2080, Pratyakshakar Bhavan, 2Nd Floor, Vs. Bandra Kurla Compex, Bandra Kurla Compex, Bandra (E), Bandra East, Mumbai Mumbai – 400 051 Pan: Aaafv 2061Q (Appellant) (Respondent) Present For: Assessee By : Shri K. Shivram, A.R. & Shri Rahul Hakani, A.R. Revenue By : Shri Sushil Kumar Poddar, D.R. Date Of Hearing : 21.08.2020 Date Of Pronouncement : 28.09.2020 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 28.03.2018 Of The Principal Commissioner Of Income Tax [Hereinafter Referred To As The Pcit Relevant To Assessment Year 2009-10. 2. The Grounds Raised By The Assessee Are As Under: “Order Passed U/S. 263 Is Bad-In-Law & Liable To Be Quashed 1. The Ld. Pr. Cit Erred In Issuing Notice U/S.263 Of The Act Based Upon The Proposal Received From Ito / Jt. Cit & Not By Suo-Moto Examination Of Records & Application Of Mind & Thus, The Revision Proceedings U/S 263 Of The Act Are Carried Out Upon The Directions Of Ito / Jt. Cit Is Contrary To The Provisions Of Sec. 263 Of The Act & Hence, Bad In Law & Liable To Be Quashed.

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Vaghasiya Exports, Pr. CIT-32, C-11, Bharat Diamond Bourse, 2nd Floor, AE-2080, Pratyakshakar Bhavan, 2nd Floor, Vs. Bandra Kurla Compex, Bandra Kurla Compex, Bandra (E), Bandra East, Mumbai Mumbai – 400 051 PAN: AAAFV 2061Q (Appellant) (Respondent) Present for: Assessee by : Shri K. Shivram, A.R. & Shri Rahul Hakani, A.R. Revenue by : Shri Sushil Kumar Poddar, D.R. Date of Hearing : 21.08.2020 Date of Pronouncement : 28.09.2020 O R D E R…