CIT &Ors. v. Saravana Constructions (P.) Ltd.

72 DTR 258High Court2012#7983 most cited

What is CIT &Ors. v. Saravana Constructions (P.) Ltd. authority for?

The assessment authority cannot disallow expenses solely because documentation was not provided to them directly, especially if it was later made available to the Tribunal and establishes the genuineness of transactions.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2024.

Also referred to as

CIT vs Saravana Constructions · section 143(3) · section 133(6) · undisclosed income · business · company · evidence · scrutiny assessment · loan creditors · paper book · assessing authority · tribunal

Sections most often in play

Section 132Section 133(6)Section 143(3)Section 147Section 132 of the ActSection 133(6) of the ActSection 143(3) of the ActSection 147 of the Act
Read the full judgment

Issues it is cited on

principal commissioner of income-taxincome-tax officersection 133(6)scrutiny assessmentundisclosed incomesection 132companysection 143(3)indianfactotal incomebusiness

Judgments citing CIT &Ors. v. Saravana Constructions (P.) Ltd.

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3694/MUM/2024[2007-08]Status: DisposedITAT Mumbai06 Nov 2024AY 2007-08

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3693/MUM/2024[2008-09]Status: DisposedITAT Mumbai06 Nov 2024AY 2008-09

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3692/MUM/2024[2009-10]Status: DisposedITAT Mumbai06 Nov 2024AY 2009-10

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3691/MUM/2024[2010-11]Status: DisposedITAT Mumbai06 Nov 2024AY 2010-11

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3690/MUM/2024[2011-12]Status: DisposedITAT Mumbai06 Nov 2024AY 2011-12

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3689/MUM/2024[2012-13]Status: DisposedITAT Mumbai06 Nov 2024AY 2012-13

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-8(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3688/MUM/2024[2014-15]Status: DisposedITAT Mumbai06 Nov 2024AY 2014-15

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

DCIT-CC-(2), Mumbai vs. Pamstar Exports, Mumbai

In the result, all the appeals of Revenue are dismissed

ITA 3687/MUM/2024[2013-14]Status: DisposedITAT Mumbai06 Nov 2024AY 2013-14

Bench: Shri Amarjit Singh, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Mr. Suchek AnchaliyaFor Respondent: Shri H.M. Bhatt (Sr. DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘C’, MUMBAI BEFORE SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER ITA Nos.3687 to 3694/Mum/2024 Assessment Year: 2007-08 to 2014-15 DCIT, CC-8(2), Mumbai Pamstar Exports DC 5101-102 Bharat Diamond vs Bourse, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: ASEFP 4255 A (Appellant) (Respondent) Present for: Assessee by : Mr. Suchek Anchaliya Revenue by : Shri H.M. Bhatt (Sr. DR) Date of Hearing : 03.09.2024 Date of Pronouncement : 06.11.2024 O R D E R PER BENCH: All these eight appeals filed by the re…

M/S Alimaan Charitable Trust, Mumbai vs. CIT ( Exemption), Mumbai

ITA 1689/MUM/2020[2015-16]Status: DisposedITAT Mumbai21 Jun 2021AY 2015-16

Bench: Shri Manoj Kumar Aggarwal () & Shri Ravish Sood () Ita No.1689 /Mum/2020 (Assessment Year: 2015-16) M/S Alimaan Charitable Commissioner Of Income Trust, 206, Rewa Chambers, Vs. Tax (Exemptions),R. No. New Marine Lines, 617, 6Th Floor, Piramal Mumbai – 400 020 Chambers, Lal Baug,Parel,Mumbai – 400 012 Pan No. Aaata2536P (Assessee ) (Revenue) Assessee By : Shri Firojandhyaruzina, Senior Advocate Revenue By : Shri Rajeev Harit, Cit D.R Date Of Hearing: 28/05/2021 Date Of Pronouncement: 21/06/2021

For Appellant: Shri FirojAndhyaruzina, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R
Section 12ASection 143(2)Section 143(3)Section 263

…ITA No. 1689/Mum/2020 A.Y. 2015-16 1 M/s Alimaan Charitable Trust Vs. Commissioner of Income Tax (Exemptions) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI MANOJ KUMAR AGGARWAL (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA No.1689 /MUM/2020 (Assessment Year: 2015-16) M/s Alimaan Charitable Commissioner of Income Trust, 206, Rewa Chambers, Vs. Tax (Exemptions),R. No. New Marine Lines, 617, 6th Floor, Piramal Mumbai – 400 020 Chambers, Lal Baug,Parel,Mumbai – 400 012 PAN No. AAATA2536P (Assessee ) (Revenue) Assessee by : Shri FirojAndhyaruzina, Senior Advocate Reven…

ITO 5 (2)(2), Mumbai vs. M/S Karteek Ferromet Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1461/MUM/2019[2009-10]Status: DisposedITAT Mumbai12 Jan 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Department by Ms. Smita Verma
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 1460 & 1461/MUM/2019 (A.Y. 2011-12 & A.Y. 2009-10) Income Tax Officer – 5(2)(2) v. M/s. Karteek Ferromet Pvt. Ltd., Room No. 567, 5th Floor 2nd Floor, Plot No. 162 Aayakar Bhavan, M.K. Road Fanjawala Building Mumbai – 400020 M.G. Mahimtura Marg Kumbharwada, Giarguaum Mumbai - 400004 PAN: AADCK4241K (Appellant) (Respondent) None Assessee by : Department by Ms. Smita Verma Date of Hearing : 12.01.2021 Date of Pronouncement : 12.01.2021 O…

ITO 5 (2)(2), Mumbai vs. M/S Karteek Ferromet Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1460/MUM/2019[2011-12]Status: DisposedITAT Mumbai12 Jan 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Department by Ms. Smita Verma
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 1460 & 1461/MUM/2019 (A.Y. 2011-12 & A.Y. 2009-10) Income Tax Officer – 5(2)(2) v. M/s. Karteek Ferromet Pvt. Ltd., Room No. 567, 5th Floor 2nd Floor, Plot No. 162 Aayakar Bhavan, M.K. Road Fanjawala Building Mumbai – 400020 M.G. Mahimtura Marg Kumbharwada, Giarguaum Mumbai - 400004 PAN: AADCK4241K (Appellant) (Respondent) None Assessee by : Department by Ms. Smita Verma Date of Hearing : 12.01.2021 Date of Pronouncement : 12.01.2021 O…

ITO 31(3)(1), Mumbai vs. Sh. Ramavadh Ramdhari Yadav, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2634/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Oct 2020AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 31(3)(1) V. Shri Ramavadh Ramdhari Yadav 307, 3Rd Floor Pratyakshakar Bhavan, C-13 Room No. 408, 4Th Floor Shiv Sagar Industrial Estate Bandra Kurla Complex Kotkar Road, Goregoan (E) Bandra (E), Mumbai - 400 051 Mumbai - 400063

For Appellant: NoneFor Respondent: Amrita Singh
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – 31(3)(1) v. Shri Ramavadh Ramdhari Yadav 307, 3rd Floor Pratyakshakar Bhavan, C-13 Room No. 408, 4th Floor Shiv Sagar Industrial Estate Bandra Kurla Complex Kotkar Road, Goregoan (E) Bandra (E), Mumbai - 400 051 Mumbai - 400063 PAN: AAAPY2044G (Appellant) (Respondent) Assessee by : None Department by : Amrita Singh Date of Hearing : 20.10.2020 Date of Pronouncement : 23.10.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue against the order of the Learn…

ITO - 31 (2)(4), Mumbai vs. Narendra R. Bohra, Mumbai

In the result, appeals filed by the Revenue are dismissed

ITA 6371/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Dec 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleincome Tax Officer- 31(2)(4) V. Shri Narendra R. Bohra 105, C-13, Pratyakshakar Bhavan Prop. M/S. Veena Industries Bandra Kurla Complex 203, 2Nd Floor, Amar Business Centre Ram Mandir Road, Goregaon (W) Bandra (E), Mumbai - 400 051 Mumbai – 400 014 Pan: Aaapb7696M (Appellant) (Respondent) Assessee By : Shri Suresh Patni

For Appellant: Shri Suresh PatniFor Respondent: Shri R. Bhoopathi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER Income Tax Officer- 31(2)(4) v. Shri Narendra R. Bohra 105, C-13, Pratyakshakar Bhavan Prop. M/s. Veena Industries Bandra Kurla Complex 203, 2nd Floor, Amar Business Centre Ram Mandir Road, Goregaon (W) Bandra (E), Mumbai - 400 051 Mumbai – 400 014 PAN: AAAPB7696M (Appellant) (Respondent) Assessee by : Shri Suresh Patni Department by : Shri R. Bhoopathi Date of Hearing : 05.12.2019 Date of Pronouncement : 05.12.2019 O R D E R PER C.N. PRASAD (…

ITO 17 (3)(1), Mumbai vs. Ravi R. Agarwal, Mumbai

In the result, the appeal is Partly Allowed”

ITA 5852/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Oct 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bleincome Tax Officer – 17(3)(1) V. Shri Ravi R. Agarwal Room No. 114, 1St Floor 502, Appejay House Aayakar Bhavan, M.K. Road Bombay Samachar Marg Mumbai – 400 020 Fort, Mumbai – 400 023 Pan: Aajpa0019N (Appellant) (Respondent) Assessee By : Shri Anil Bhomawat Department By : Shri R. Bhoopathi

For Appellant: Shri Anil BhomawatFor Respondent: Shri R. Bhoopathi
Section 143(1)Section 147

…and existing entity/concern or merely a bogus name, is a question of fact and it cannot be reduced to a rule of law. ............ 5. The application is, accordingly, dismissed. 6 Shri Ravi R. Agarwal III. CIT & ORS. VS. SARAVANA CONSTRUCTIONS (P) Ltd (2012) 72 DTR 258 (KAR) EXTRACTS: 9. The material on record discloses that the Tribunal has taken note of the particulars of the loan creditors for the assessment years 1998-99 to 2003-04 furnished in a paper book in the course of hearing along with the copies of ledger accounts, copies of bank statements of Lord Krishna Bank, 'ING Vysya Bank Limited, the Lakshmi V…