Chensing Venture v. CIT

163 Taxmann 175High Court2007#16892 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2022.

Judgments citing Chensing Venture v. CIT

DCIT 29(2), Mumbai vs. Shri Kirti Ramji Kothari, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 3341/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Apr 2022AY 2015-16

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3341/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) Dcit-29(2) बिधम/ Kirti Ramji Kothari Room No.422, 4Th Floor, A/7, Maheh Krupa Devi Vs. Kautilya Bhavan, B.K.C. Dayal Cross Road, Mulund Bandra (E), Mumbai- (W), Mumbai-400080. 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaepk3216C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Bharti Singh (Sr. Ar) Assessee By: Shri Mandar Vaidya सुनवाई की तारीख / Date Of Hearing: 05/04/2022 घोषणा की तारीख /Date Of Pronouncement: 28/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 14.02.2019 Passed By The Commissioner Of Income Tax (Appeals) -40 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2015- 16. 2. The Revenue Has Raised The Following Grounds: - "1. On The Facts & Circumstances Of The Case, The Id. Cit(A) Erred In Allowing The Assessee’S Claim That The Profit Of Rs. 5,75,40,478/- From F & O Trading Was To Be Assessed Either As Business Income Or Under Either Of The Heads Of Income A To F Of Section 14 Of The Lt. Act Without Appreciating The Fact That The Investigation & Analysis Of The A.Y.2015-16 Facts As Borne Out By The A.O. In The Assessment Order Clearly Establish That The Profit Was Bogus & Sham Earned Through Synchronized Trading In Illiquid Stock Option & Accordingly The Same Was Correctly Assessed U/S 68 Of The It Act.

For Appellant: Shri Mandar VaidyaFor Respondent: Shri Bharti Singh (Sr. AR)
Section 14Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.3341/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) DCIT-29(2) बिधम/ Kirti Ramji Kothari Room No.422, 4th Floor, A/7, Maheh Krupa Devi Vs. Kautilya Bhavan, B.K.C. Dayal Cross Road, Mulund Bandra (E), Mumbai- (W), Mumbai-400080. 400051. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAEPK3216C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Bharti Singh (Sr. AR) Assessee by: Shri Mandar Vaidya सुनवाई की तारीख / Date of Hearing: 05/04/2022 घोषणा की तारीख /Date…

Hussain Mohideen Ibrahim Sha, Chennai vs. Jacit, Chennai

In the result, the appeal of the assessee is allowed

ITA 449/CHNY/2017[2008-09]Status: DisposedITAT Chennai16 Feb 2021AY 2008-09

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri Y. Sridhar, CAFor Respondent: Shri G. Chandrababu, Addl.CIT
Section 115BSection 11BSection 133ASection 143(3)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 449/CHNY/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Hussain Mohideen The ACIT, Ibrahim Sha, v. Business Circle, C/o. M/s. Ramesh and Chennai. Ramachandran, Chartered Accountants, New No.39, Old No.29/3, Viswanathapuram Main Road, Kodambakkam, Chennai – 600 024. PAN : AAFPI9651L (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by :…

ACIT Cen Cir 13, Mumbai vs. Rahil Agencies, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 4413/MUM/2014[2011-12]Status: DisposedITAT Mumbai23 Nov 2016AY 2011-12

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 132Section 133ASection 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pawan Singh (JM) I.T.A. No. 4413/Mum/2014 (Assessment Year 2011-12) ACIT Central Circle-13 Vs. M/s. Rahil Agencies Room No. 1103 Shop No. G-3 11th Floor, Old CGO Anand Sagar Building Building Annex 14, Guzdar Street M.K. Road Chira Bazar Mumbai-400 020. Mumbai-400 002. (Appellant) (Respondent) PAN No.AACFR2591P Assessee by Shri Rakesh Joshi Department by Shri B.S. Bist Date of Hearing 25.7.2016 Date of Pronouncement 23.11.2016 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the Revenue is directed against…

ACIT Cen Cir 13, Mumbai vs. Asian Star Diamonds Iternational P.Ltd, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4412/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) ACIT, Central Circle-13, Room Vs. M/s ‘A’ Star Exports, No.1103, 11th Floor Old CGO 114/116, Mittal Court, C- Wing, 11th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABFV 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-…

ACIT Cen Cir 13, Mumbai vs. 'A' Star Exports, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4411/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) ACIT, Central Circle-13, Room Vs. M/s ‘A’ Star Exports, No.1103, 11th Floor Old CGO 114/116, Mittal Court, C- Wing, 11th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABFV 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-…

Chensing Venture v. CIT (163 Taxmann 175) — Cited in 5 Judgments | BharatTax