CIT v. Atul Kumar Swami

362 ITR 693High Court2014#2019 most cited

What is CIT v. Atul Kumar Swami authority for?

Reassessment proceedings initiated under section 147/148 are invalid if based on material already disclosed in the original return or without fresh, tangible material. The Assessing Officer must apply their mind and cannot mechanically reopen an assessment.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Atul Kumar Swami · section 147 · section 148 · reopening of assessment · fresh tangible material · material already on record · application of mind · reasons to believe · section 143(1) · escapement of income · note in return

Also reported as

52 Taxmann.com 47

Sections most often in play

Section 142(1)Section 143(2)Section 147Section 148Section 68Section 115ADSection 132Section 133(6)
Read the full judgment

Issues it is cited on

section 54(1)section 54esanction under section 151section 55asection 54ecfresh tangible materialsection 13(2)long-term capital assetsection 53asection 53live linkwithin four years

Judgments citing CIT v. Atul Kumar Swami

Brics Gilt Finance Ltd, Mumbai vs. DCIT Cir 1(1)(1), Mumbai

ITA 5320/MUM/2015[2008-09]Status: DisposedITAT Mumbai02 May 2018AY 2008-09

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 5320/Mum/2015 (निर्धारणवर्ा / Assessment Year:2008-09) Brics Gilt Finance Ltd. Dcit Cir 1(1)(1), Now Known As M/S Brics Aayakar Bhavan, बिधम/ Gilt Finance Pvt. Ltd. Mumbai, 1St Floor, Sadhna House, 570, Pin- Vs. P.H. Marg, Worli, Mumbai-400018. & आयकरअपीलसं./ I.T.A. No. 5685/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2008-09) Dcit Cir 1(1)(1), Brics Gilt Finance Ltd. Aayakar Bhavan, Now Known As M/S Mumbai, Brics Gilt Finance Pvt. बिधम/ Pin- Ltd. Vs. 1St Floor, Sadhna House, 570, P.H. Marg, Worli, Mumbai-400018. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacj8885B अपीऱाथीकीओरसे/ Appellant By : Sh. Vijay Mehta, Ar प्रत्यथीकीओरसे/Respondentby : Sh. T. Kepgen, Dr सुनवाईकीतारीख/ : 01/03/2018 Date Of Hearing घोषणाकीतारीख / : 02/05/2018 Date Of Pronouncement आदेश / O R D E R Per Shri Sandeep Gosain:

For Appellant: Sh. Vijay Mehta, ARFor Respondent: Sh. T. Kepgen, DR
Section 143(1)Section 143(3)Section 147Section 148Section 14A

…DCIT (258 CTR 61) (Gujarat High Court) 4. CIT vs. Orient Craft Ltd. (215 Taxman 28) (Delhi High Court) Ld. AR also relied upon the following decision which are mentioned below:- 1) CIT v. Orient Craft Ltd. [354 ITR 536, 548 (Del)] 2) CIT v. Atul Kumar Swami [362 ITR 693, 695-696 (Del)] 3) Inductotherm (India) (P) Ltd. v. M. Gopalan, DCIT - 258 CTR 61 (Guj) 4) Bapalal and Co. Exports v. it. CIT [289 ITR 37, 45 (Mad)] 5) Telco Dadajee Dhackjee Ltd. v. DCIT for A.Y 1998- 99 in ITA No. 4613/Mum/2005 dated 1205.2010 (TM) 6) Delta Air Lines Inc. v. ITO [153 Ui 506 (Mum)] 7) S. Ranjith Reddy v. DCIT [161 TTJ 316, 345 (…

Crystal Natural Food Processors P.Ltd, Mumbai vs. ITO WD 5(1)(3), Mumbai

In the result appeal of the assessee is allowed in terms indicated hereinabove

ITA 1513/MUM/2017[2008-09]Status: DisposedITAT Mumbai06 Oct 2017AY 2008-09

Bench: Shri R.C.Sharma, Am M/S. Crystal Natural Food Vs. Ito Wd 5(1)(3) Processor Pvt. Ltd., Aayakar Bhavan My Home Apartments, M.K. Road Forjet Cross Road Mumbai – 400 020 Gowali Tank Mumbai – 400 036 Pan/Gir No. Aadcc5431H Appellant) Respondent) ..

Section 143(1)Section 143(3)Section 148Section 151

…a summary assessment u/s. 143(1) of the Act. For this proposition, reliance was placed by learned AR on the following decisions:  Prashant S. Joshi Vs. ITO 324 ITR 154 (Bom.)  Inductotherm India P. Ltd. Vs. DCIT 356 ITR 481 (Guj)  C1T Vs. Atul Kumar Swami 362 ITR 693 (Del.)  Mohan Gupta HUF Vs. CIT (WP No. 7660/2012)(Del HC) - itatonline.org  Telco Dadajee Dhakjee Ltd. Vs. Dy. CIT (ITA No. 4613/Mum/2005) (Mum)(TM) -itatonline.org 11. With regard to merit of the addition, it was submitted by learned AR that assessee company had acquired a property at Village Pale, Khurd, MIDC Taloja, Dist. Raigad in an. auc…

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 354/IND/2016[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…R 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh vs. AAC, (1971) 82 ITR 147 ( S. C.). (vii) CIT vs. Sheri Atul Kumar Swami, 362 ITR 693 (Del) (viii) Tara Chand Jain, I.T.A.No. 2282/Kol/2014 ( I.T.A.T. Kol.) (ix) Gas & Power Investment Co., (Appeal No. I.T.A.No. 1118/Mum/2014 dated 5.2.2016 ( I.T.A.T. Mum.) 9. The ld. Authorized Representative of the assessee further contended that the above reasons were recorded by the AO on the basis of Balance Sheet of the assessee and no n…

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 352/IND/2016[2008-09]Status: DisposedITAT Indore28 Feb 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…R 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh vs. AAC, (1971) 82 ITR 147 ( S. C.). (vii) CIT vs. Sheri Atul Kumar Swami, 362 ITR 693 (Del) (viii) Tara Chand Jain, I.T.A.No. 2282/Kol/2014 ( I.T.A.T. Kol.) (ix) Gas & Power Investment Co., (Appeal No. I.T.A.No. 1118/Mum/2014 dated 5.2.2016 ( I.T.A.T. Mum.) 9. The ld. Authorized Representative of the assessee further contended that the above reasons were recorded by the AO on the basis of Balance Sheet of the assessee and no n…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 26/IND/2015[2007-08]Status: DisposedITAT Indore28 Feb 2017AY 2007-08

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…R 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh vs. AAC, (1971) 82 ITR 147 ( S. C.). (vii) CIT vs. Sheri Atul Kumar Swami, 362 ITR 693 (Del) (viii) Tara Chand Jain, I.T.A.No. 2282/Kol/2014 ( I.T.A.T. Kol.) (ix) Gas & Power Investment Co., (Appeal No. I.T.A.No. 1118/Mum/2014 dated 5.2.2016 ( I.T.A.T. Mum.) 9. The ld. Authorized Representative of the assessee further contended that the above reasons were recorded by the AO on the basis of Balance Sheet of the assessee and no n…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 25/IND/2015[2006-07]Status: DisposedITAT Indore28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…R 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh vs. AAC, (1971) 82 ITR 147 ( S. C.). (vii) CIT vs. Sheri Atul Kumar Swami, 362 ITR 693 (Del) (viii) Tara Chand Jain, I.T.A.No. 2282/Kol/2014 ( I.T.A.T. Kol.) (ix) Gas & Power Investment Co., (Appeal No. I.T.A.No. 1118/Mum/2014 dated 5.2.2016 ( I.T.A.T. Mum.) 9. The ld. Authorized Representative of the assessee further contended that the above reasons were recorded by the AO on the basis of Balance Sheet of the assessee and no n…

M/S. Sheetu Educational Services P Ltd., Indore vs. The DCIT 5(1) Range-5, Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 24/IND/2015[2005-06]Status: DisposedITAT Indore28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…R 99 (I.T.A.T. Agra Bench) (iv) CIT vs. Orient Craft Limited, I.T.A.No. 555/2012 dated 12.12.2012 (Del) (v) A.N.Lakshman Shenoy v. ITO,(1958) 34 ITR 275 (S.C.) (vi) Sheo Nath Singh vs. AAC, (1971) 82 ITR 147 ( S. C.). (vii) CIT vs. Sheri Atul Kumar Swami, 362 ITR 693 (Del) (viii) Tara Chand Jain, I.T.A.No. 2282/Kol/2014 ( I.T.A.T. Kol.) (ix) Gas & Power Investment Co., (Appeal No. I.T.A.No. 1118/Mum/2014 dated 5.2.2016 ( I.T.A.T. Mum.) 9. The ld. Authorized Representative of the assessee further contended that the above reasons were recorded by the AO on the basis of Balance Sheet of the assessee and no n…

Ann Kumar, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2757/DEL/2015[2007-08]Status: DisposedITAT Delhi06 Jul 2016AY 2007-08

Bench: Sh. N. K. Saini

For Appellant: Ms. Ananya Kapoor, AdvFor Respondent: Sh. A. Sreenivasa Rao, Sr. DR
Section 10BSection 148Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 2757/Del/2015 : Asstt. Year : 2007-08 Mrs. Ann Kumar, Vs DCIT, 19, Nizamuddin East, Ground Floor Central Circle-22(1), New Delhi-110013 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAJPK4680R Assessee by : Ms. Ananya Kapoor, Adv. Revenue by : Sh. A. Sreenivasa Rao, Sr. DR Date of Hearing : 28.06.2016 Date of Pronouncement : 06.07.2016 ORDER This is an appeal by the assessee against the order dated 23.05.2015 of ld. CIT(A)-XIII, New Delhi. 3. Following grounds have been raised in this appeal: “1…

M/S Jn Puri, Dehradun vs. ACIT, Dehradun

In the result, the appeal filed by the Assessee stand allowed

ITA 2060/DEL/2013[2010-11]Status: DisposedITAT Delhi16 May 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Salil Aggarwal, Adv. & ShFor Respondent: Ms.Richa Rastogi, Sr. DR
Section 44A

…Therefore, the issuance of notice u/s. 148 of the I.T. Act is illegally bad in law and without jurisdiction, keeping in view of the Hon’ble Delhi High Court decision in the case of CIT vs. Orient Craft Ltd. 354 ITR 536 (Delhi) and CIT vs. Atul Kumar Swami 362 ITR 693 (Delhi). Ld. Counsel of the assessee requested that the assessment may be quashed by respectfully following the above precedents. A.Y. 2010-11 12. Ld. DR relied upon the orders of the authorities below and requested that the appeal of the Assessee may be dismissed. 13. We have heard both the parties and perused the relevant records, especially…

ACIT, Dehradun vs. Sh J.N. Puri, Dehradun

In the result, the appeal filed by the Assessee stand allowed

ITA 1728/DEL/2013[2009-10]Status: DisposedITAT Delhi16 May 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Salil Aggarwal, Adv. & ShFor Respondent: Ms.Richa Rastogi, Sr. DR
Section 44A

…Therefore, the issuance of notice u/s. 148 of the I.T. Act is illegally bad in law and without jurisdiction, keeping in view of the Hon’ble Delhi High Court decision in the case of CIT vs. Orient Craft Ltd. 354 ITR 536 (Delhi) and CIT vs. Atul Kumar Swami 362 ITR 693 (Delhi). Ld. Counsel of the assessee requested that the assessment may be quashed by respectfully following the above precedents. A.Y. 2010-11 12. Ld. DR relied upon the orders of the authorities below and requested that the appeal of the Assessee may be dismissed. 13. We have heard both the parties and perused the relevant records, especially…

Ann Kumar, New Delhi vs. DCIT, New Delhi

ITA 2756/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Mar 2016AY 2005-06

Bench: Shri R.S. Syal & Shri Kuldip Singh

For Appellant: Shri Sanat Kapoor and Ms. Ananya Kapoor, AdvocatesFor Respondent: Shri Deepak Tiwari, Senior DR
Section 10BSection 143Section 143(3)Section 148Section 234B

…ssee challenging the impugned order contended that apparently, this is a case of change of opinion on the part of the AO to invoke provisions u/s 148 of the Act which is not permissible under law and relied upon the judgment cited as CIT Vs Atul Kumar Swami, 362 ITR 693 passed by Hon'ble Ltd., I.T.A. No. 415/2015 (Del.) order dated 10.08.2015. However, on the other hand, ld. DR relied upon the order passed by the ld. CIT (A). 6. Now, adverting to the case had hand, a bare perusal of the assessment order under challenge goes to show that the assessment in this case has been reopened to review the applicability…

Gas & Power Investment Company Ltd, Mumbai vs. ITO WD 1(1)(4), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1118/MUM/2014[2006-07]Status: DisposedITAT Mumbai05 Feb 2016AY 2006-07

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.1118/Mum/2014 ("नधा"रण वष" / Assessment Year: 2006-07 M/S. Gas & Power The Ito, Ward 1(1)(4), बनाम/ Investment Co. Ltd., Aayakar Bhavan, Vs. Asian Building, Mumbai-40 020 Ground Floor, 17, R. Kamani Marg, Ballard Estate, Mumbai -400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaccg 3843J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By: Shri Ishwer Rathi Shri Mahendra Mehta ""यथ" क" ओर से/Respondent By: Miss Bharti Singh

For Appellant: Shri Ishwer RathiFor Respondent: Miss Bharti Singh
Section 143(3)Section 147Section 148Section 40ASection 43BSection 619B

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ I.TA No.1118/Mum/2014 ("नधा"रण वष" / Assessment Year: 2006-07 M/s. Gas & Power The ITO, Ward 1(1)(4), बनाम/ Investment Co. Ltd., Aayakar Bhavan, Vs. Asian Building, Mumbai-40 020 Ground floor, 17, R. Kamani Marg, Ballard Estate, Mumbai -400 001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AACCG 3843J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by: Shri Ishwer Rathi Shri Mahendra Mehta ""यथ" क" ओर से/…

Tara Chand Jain, Kolkata vs. ITO, Ward-45(1), Kolkata

In the result, appeal by the Assessee is allowed

ITA 2282/KOL/2014[2005-2006]Status: DisposedITAT Kolkata03 Feb 2016AY 2005-2006

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 2282/Kol/2014 Assessment Year : 2005-06 Tara Chand Jain -Vs.- I.T.O., Ward-45(1), Kolkata Kolkata [Pan : Ackpj1876H) (Appellant) (Respondent) For The Appellant : Shri K.M.Roy, Fca For The Respondent : David Z. Chawngthu, Addl.Cit

For Appellant: Shri K.M.Roy, FCAFor Respondent: David Z. Chawngthu, Addl.CIT
Section 143(3)Section 147Section 148Section 40A(3)

…-06 4 proceedings themselves were not in accordance with law and consequently dismissing the Revenue’s appeal. No question of law arises for consideration.” 6.13. In the case of CIT vs. Shri Atul Kumar Swami in ITA No. 112/2014 dated 18-03- 2014 reported at 52 Taxmann.com 47, Hon’ble Delhi High Court observed as under: “…..Reopening of assessment is valid if it is based on tangible material to justify conclusion that there was escapement of income—In instant case note forming part of return clearly mentioned and described nature of the receipt under a non-compete agreement—Reasons for issuance of notice u/s 147…

Infrastructure Leasing & Financial Services Ltd., Mumbai vs. ACIT-10(1), Mumbai

In the result, the appeal filed by the assessee is allowed and appeals filed by the revenue are dismissed

ITA 3338/MUM/2011[2003-04]Status: DisposedITAT Mumbai06 Jan 2016AY 2003-04

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2003-04 M/S. Infrastructure Leasing & Acit-10(1), Financial Services Ltd., The Il बनाम/ Mumbai - & Fs Centre, G. Glock, C-22, Vs. Bandra Kurla Complex Bandra (E) Mumbai-400051 (Assessee) (Revenue) P.A. No.Aaaci0989F

Section 143(3)Section 147Section 148Section 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,I,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी संजय गग", "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Sanjay Garg, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2003-04 M/s. Infrastructure Leasing & ACIT-10(1), Financial Services Ltd., the IL बनाम/ Mumbai - & FS Centre, G. Glock, C-22, Vs. Bandra Kurla Complex Bandra (E) Mumbai-400051 (Assessee) (Revenue) P.A. No.AAACI0989F ITA No.6477/Mum/2013 Assessment Year: 2003-04 DCIT-10(1), M/s. Infrastructure Leasing & R. No.455, Aayakar Financial Services Ltd.…

Sh. Rakesh Bandhu, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, the appeal filed by the Assessee stand allowed

ITA 2586/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Nov 2015AY 2009-10

Bench: Shri H.S. Sidhuay: 2009-10

For Appellant: Sh. Ankit Gupta, AdvFor Respondent: Ms. Garima Jain, Sr. DR
Section 143(3)Section 147Section 148Section 36(1)(iii)

…going through the orders passed by the Revenue Authorities and the arguments advanced by the Ld. Counsel for the Assessee alongwith the judgments cited by the assessee in the case of CIT vs. Orient Craft Ltd. 354 ITR 536 (Delhi) and CIT vs. Atul Kumar Swami 362 ITR 693 (Delhi), I find that the in one of the decisions i.e. in the case of CIT vs. Orient Craft Ltd. (Supra), the Hon’ble has held as under (Head Notes):- “Held, dismissing the appeal, that the reasons disclosed that the Assessing Officer reached the belief that there was escapement of 6 A.Y. 2009-10 income ‘on going through the return of income’ fi…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5859/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Oct 2015AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)
Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘G ’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Saktijit Dey, JM and Shri Ashwani Taneja, AM ITA No.5858/Mum/2012 : Asst.Year 2005-2006 ITA No.5859/Mum/2012 : Asst.Year 2006-2007 M/s.Golden Tobacco Limited The Jt.Commissioner of Income-tax (Formerly GTC Industries Limited) (OSD) 8(1) बनाम/ Tobacco House, S.V.Road Mumbai. Vs. Vile Parle, Mumbai – 400 056. PAN : AAACG1421A. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant by : Shri S.C.Gupta (AR) ""यथ" क" ओर से /Respondent by : Shri Vachaspati Tripathi (DR) सुनवाई क"…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5858/MUM/2012[2005-06]Status: DisposedITAT Mumbai28 Oct 2015AY 2005-06

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)
Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘G ’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Saktijit Dey, JM and Shri Ashwani Taneja, AM ITA No.5858/Mum/2012 : Asst.Year 2005-2006 ITA No.5859/Mum/2012 : Asst.Year 2006-2007 M/s.Golden Tobacco Limited The Jt.Commissioner of Income-tax (Formerly GTC Industries Limited) (OSD) 8(1) बनाम/ Tobacco House, S.V.Road Mumbai. Vs. Vile Parle, Mumbai – 400 056. PAN : AAACG1421A. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant by : Shri S.C.Gupta (AR) ""यथ" क" ओर से /Respondent by : Shri Vachaspati Tripathi (DR) सुनवाई क"…