CIT v. Bholanath Polyfeb (P.) Ltd.

40 Taxmann.com 494High Court2013#2872 most cited

What is CIT v. Bholanath Polyfeb (P.) Ltd. authority for?

When bogus purchases are detected but the corresponding sales are not doubted, the addition to income should be restricted to the profit element embedded in such purchases, rather than the entire purchase amount, by estimating a fair rate of profit.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Bholanath Polyfeb (P.) Ltd. · Section 147 · Section 133(6) · Section 69C · bogus purchases · unverifiable purchases · profit element · addition restricted · estimated profit · fair rate of profit · corresponding sales not doubted · Section 44AD

Also reported as

220 Taxmann 82

Sections most often in play

Section 147Section 133(6)Section 143(3)Section 153ASection 153CSection 44ADSection 69CSection 148

Issues it is cited on

section 245c(1)section 245hsection 245csection 245d(4)section 245dfull and true disclosuresection 245third party informationsection 156section 194csection 44abook profits

Judgments citing CIT v. Bholanath Polyfeb (P.) Ltd.

Assistant Commissioner of Income Tax, Cir.1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, all the grounds of appeal raised by the revenue are dismissed

ITA 345/SRT/2022[2011-12]Status: DisposedITAT Surat05 Apr 2023AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank Of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. Pan No. Aaace 8700 C Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 143(3)Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. PAN No. AAACE 8700 C Appellant/ assessee Respondent/ revenue Department represented by Shri Ashok B Koli, (CIT-DR) Assessee represented by Shri Ankur Shah, CA Date of hearing 27/02/2023 Date of pronouncement 05/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the revenue…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 396/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 395/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2011-12
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 394/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 393/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultratech Transmission Pvt. Ltd, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 1661/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2016-17
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

M/S. Accra Pac (India) Pvt. Ltd., Mumbai vs. DCIT, Circle-1, Ahmedabad

In the result, ground numbers 5 to 7 of the assessee’s appeal are allowed for statistical purposes

ITA 514/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad07 Nov 2022AY 2011-12
For Appellant: Shri Mohit Balani, A.RFor Respondent: Shri Shramdeep Sinha, Sr. D.R
Section 69C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 M/s Accra Pac(India) Pvt. Ltd., D.C.I.T, Plot No.1105, Circle-1, Phase-III, Vs Ahmedabad. G.I.D.C, Vapi-396195. PAN: AABCA7876N (Appellant) (Respondent) Assessee by: Shri Mohit Balani, A.R. Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 08-08-2022 Date of pronouncement : 07-11-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of I…

ACIT, Central Circle1(3), Mumbai vs. M/S. Peninsula Land Limited, Mumbai

In the result the appeal filed by the revenue is dismissed

ITA 5632/MUM/2019[2009-10]Status: DisposedITAT Mumbai29 Jul 2022AY 2009-10

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahaman, Accountat Member Ita No. 5632 & 5633/Mum/2019 (A.Y: 2009-10 & 2010-11) Acit, Cc – 1(3) Vs. M/S Peninsula Land 905, 9Th Floor, Pratistha Ltd., Bhavan, Old Cgo Bldg, No. 2, Peninsula (Annexe), M.K .Road, Spenta, Mathuradas Mumbai – 400020. Mill Compound, Senapati Bapat Marg, Parel, Mumbai- 400013. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact5173A Appellant .. Respondent Appellant By : Shri. Aditya Rai. Dr Respondent By : Shri. Vijay Mehta.Ar Date Of Hearing 24.06.2022 Date Of Pronouncement 28.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: These Are The Two Appeals Filed The By The Revenue Against The Common Order Of The Commissioner Of Income Tax (Appeals)-47, Mumbai Passed U/S 153A R.W.S 143(3) & 250 Of The Act.

For Appellant: Shri. Aditya Rai. DRFor Respondent: Shri. Vijay Mehta.AR
Section 115JSection 132Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI S RIFAUR RAHAMAN, ACCOUNTAT MEMBER ITA No. 5632 & 5633/Mum/2019 (A.Y: 2009-10 & 2010-11) ACIT, CC – 1(3) Vs. M/s Peninsula Land 905, 9th Floor, Pratistha Ltd., Bhavan, Old CGO Bldg, No. 2, Peninsula (Annexe), M.K .Road, Spenta, Mathuradas Mumbai – 400020. Mill Compound, Senapati Bapat Marg, Parel, Mumbai- 400013. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACT5173A Appellant .. Respondent Appellant by : Shri. Aditya Rai. DR Respondent by : Shri. Vijay Mehta.AR Date of Hearing 24.06.2022 Date of Pronounce…

ACIT(Central)-1, Indore vs. M/S Goyal Road Lines, Indore

In the result, appeal of the Revenue in ITANo

ITA 42/IND/2021[2012-13]Status: DisposedITAT Indore08 Mar 2022AY 2012-13

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year:2012-13 Acit Central-2, Goyal Road Lines Indore Indore बनाम/ (Appellant) (Respondent ) Vs. P.A. No.Aaefg2687F Revenue By Shri Amit Soni, Sr. Dr Assessee By Shri Ajay Tulsiyan & Miss Shalini Mehta, Ars Date Of Hearing: 03.01.2022 Date Of Pronouncement: 08.03.2022 आदेश / O R D E R

Section 132Section 139(1)Section 143(2)Section 143(3)Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2012-13 ACIT Central-2, Goyal Road Lines Indore Indore बनाम/ (Appellant) (Respondent ) Vs. P.A. No.AAEFG2687F Revenue by Shri Amit Soni, Sr. DR Assessee by Shri Ajay Tulsiyan & Miss Shalini Mehta, ARs Date of Hearing: 03.01.2022 Date of Pronouncement: 08.03.2022 आदेश / O R D E R PER MANISH BORAD, A.M: The above captioned appeal filed at the instance of the Revenue for Assessment Year 2012-13 is…

Rahul Kalubhai Kakadia, Varachha vs. ITO, Ward 3(3)(4), Surat

In the result, the appeal of the assessee is partly allowed

ITA 495/SRT/2019[2014-15]Status: DisposedITAT Surat04 Feb 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Rahul Kalubhai Kakadia Income Tax Officer 59,Vishnu Nagar-1, Ankur Ward-3(3)(4), Surat Vs Chowkdi, Nr. Mini Bazar, A.K.Road, Varachha, Surat- 395 008 Pan Aolpk 7873 G Nvbunha@Yahoo.Co.In Appellant / Assessee Respondent / Revenue

Section 133(6)Section 143(3)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Rahul Kalubhai Kakadia Income Tax Officer 59,Vishnu Nagar-1, Ankur Ward-3(3)(4), Surat Vs Chowkdi, Nr. Mini Bazar, A.K.Road, Varachha, Surat- 395 008 PAN AOLPK 7873 G nvbunha@yahoo.co.in Appellant / assessee Respondent / Revenue Assessee by Shri Hiren R. Vepari, CA Revenue by Ms. Anupama Singla,Sr-DR Date of hearing 08.02.2022 Date of pronouncement 08.02.2022 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. T…

Mesers Supertech Forgings(India) Pvt.Ltd., Jalandhar vs. Deputy Commissioner of Income Tax, Circle IV, Jalandhar

In the result, the appeal of the Assessee is allowed

ITA 563/ASR/2018[2010-11]Status: DisposedITAT Amritsar02 Aug 2021AY 2010-11
Section 143(3)Section 147

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before: Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.563/Asr/2018 Assessment Year 2010-11 M/s SupertechForgings (India) Pvt.Ltd. Vs. Dy.CIT, Circle- IV. Vill.Raowali,PathankotRoad, Jalandhar Jalandhar Pan No.AACCS0402M (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor CA and Veer Sain Aggarwal Adv Respondent by Sh. Rajinder Kaur CIT DR Date of Hearing 15.07.2021 Date of Pronouncement 25.08.2021 ORDER Per, Dr. M. L. MEENA, A. M.: This appeal has been filed by the assessee against the order of the l…

Anandvalli Nambiraj Mudaliar, Mumbai vs. ITO, Ward - 2 (1), Kalyan

In the result, appeal of the assessee is partly allowed

ITA 7164/MUM/2018[2009-10]Status: DisposedITAT Mumbai25 Feb 2020AY 2009-10

Bench: Shri R.C. Sharma (A.M.) & Shri Pawan Singh (Jm) - Ay 2009-10 - Ay 2010-11 - Ay 2011-12 Anandvalli Nambiraj Vs Ito, Wd.2(1), Kalyan 2Nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 Pan : Agipm4254G Appellant Respondednt

Section 133(6)Section 143(1)Section 147Section 148Section 69C

…1 ITAs 7164 to 7166/Mum/2018 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI Before Shri R.C. Sharma (A.M.) & Shri Pawan Singh (JM) - AY 2009-10 - AY 2010-11 - AY 2011-12 Anandvalli Nambiraj vs ITO, Wd.2(1), Kalyan 2nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 PAN : AGIPM4254G APPELLANT RESPONDEDNT Appellant by Shri Paresh Shaparia AR Respondent by Shri Satishchandra Rajore Sr DR Date of hearing 25-02-2020 Date of pronouncement 25 -02-2020 O R D E R PER PAWAN SINGH, JM : 1. This set of three appeals by assessee are directed against the independent orders of C…

ITO 17 (2)(5), Mumbai vs. Parindra Harshad Bhuta, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 7480/MUM/2018[2010-11]Status: DisposedITAT Mumbai15 Jan 2020AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.7480/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Ito 17(2)(5) बिधम/ Parindra Harshad Bhuta Room No.123A, 1St Floor, 37, Ismail Building, Nagdevi Vs. Aayakar Bhawan, Street, Masjid Bunder, Churchgate, Mumbai- Mumbai-400003. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaqpb4539D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Akhtar Ali Ansari (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 07/01/2020 घोषणा की तारीख /Date Of Pronouncement: 15/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 05.10.2018 Passed By The Commissioner Of Income Tax (Appeals) -58, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010- 11. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: NoneFor Respondent: Shri Akhtar Ali Ansari (DR)
Section 143(2)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.7480/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) ITO 17(2)(5) बिधम/ Parindra Harshad Bhuta Room No.123A, 1st Floor, 37, Ismail Building, Nagdevi Vs. Aayakar Bhawan, Street, Masjid Bunder, Churchgate, Mumbai- Mumbai-400003. 400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAQPB4539D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Akhtar Ali Ansari (DR) Assessee by: None सुनवाई की तारीख / Date of Hearing: 07/01/2020 घोषणा की तारीख /Date of Pronouncement…

ITO 17 (1)(1), Mumbai vs. Acme Tools Centre, Mumbai

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

ITA 5520/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Nov 2019AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Ram Lal Negi

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA No.5520 & 5521/Mum/2018 (Assessment Years :2010-11 & 2011-12) ITO-17(1)(1) Vs. M/s. Acme Tools Centre Room No.115, 1st Floor 1st Floor, 38 Aaykar Bhawan, M.K.Road Bibijan Street Mumbai-400 020 Mumbai-400 003 PAN/GIR No.AAFA6499B Appellant) .. Respondent) Assessee by None Revenue by Akhtar H.Ansari Date of Hearing 11/11/2019 Date of Pronouncement 29.11.2019 आदेश / O R D E R PER S. RIFAUR RAHMAN (ACCOUNTANT MEMBER): These two appeals filed by the revenue are dire…

ITO 25(2)(1), Mumbai vs. Actube Enterprises, Mumbai

ITA 3941/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Aug 2019AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5Th 27, Laxmi Flat Owner Floor, Pratyakshkar Chs Limited , V. Bhavan, Bkc, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ Pan: Aabfa2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Vivek Anand Ojha (Dr) Assessee By: Apurva R. Shah (Ar) सुनवाई की तारीख /Date Of Hearing : 01.07.2019 घोषणा की तारीख /Date Of Pronouncement : 05.08.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 3941/Mum/2017, Is Directed Against Appellate Order Dated 15.03.2017 In Appeal No. Cit(A)-37/It-722/Ito-25(2)(1)/15-16, Passed By Learned Commissioner Of Income Tax (Appeals)-37, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year(Ay) 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 31.12.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay:2010-11. I.T.A. No.3941/Mum/2017

For Appellant: Apurva R. Shah (AR)For Respondent: Shri. Vivek Anand Ojha (DR)
Section 143(3)Section 40A(3)

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5th 27, Laxmi Flat Owner Floor, Pratyakshkar CHS Limited , v. Bhavan, BKC, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ PAN: AABFA2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Vivek Anand Ojha (DR) Assesse…

DCIT, Cir-26(1), Kolkata vs. M/S Chien Hsing Tannery, Kolkata

ITA 1629/KOL/2017[2012-13]Status: DisposedITAT Kolkata15 May 2019AY 2012-13

Bench: Hon’Ble Shri S.S. Godara, Jm & Hon’Ble Shri Dr. Arjun Lal Saini, Am] I.T. A No. 1629/Kol/2017 A.Y 2012-13 A.C.I.T, Cir-26(1), Kolkata V/S. M/S. Chien Hsing Tannery Pan: Aaefc7201R (Appellant) (Respondent)

For Appellant: Shri Robin Choudhury, Addl. CIT, ld.DRFor Respondent: Shri Kumar Khanna, FCA &
Section 131Section 133(6)Section 147

…the Ahemdabad Tribunal was upheld by the Gujarat High Court in its judgement in Tax Appeal No. 1344 & 1355 of 2008 dated 09102/2010. Attention is further invited to another decision of the Gujarat High Court in the case of CIT vs. Bholanath Poly Fab (P) Ltd. (40 Taxmann.com 494). Reference is further made to the decision of the ITAT, Mumbai in the case of DCIT Vs. Rajeev G. Kalathil (ITA No. 6727IMuml2012) dated 20.08.2014. 7. Findings of the CIT(A): I have perused the assessment order, submission of the appellant and the remand report submitted by the A.O. I have also perused the survey report and the discrepa…

Meena Jewellers Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 2016/HYD/2017[2013-14]Status: DisposedITAT Hyderabad25 May 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiahm/S. Meena Jewellers Vs Asst. Commissioner Of Private Limited Income Tax, Circle 16(2) Hyderabad Hyderabad Pan: Aafcm1756R (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Geetender Mann, DR
Section 131Section 132Section 143(3)

…ITA No 2016 of 2017 Meena Jewellers P Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri B. Ramakotaiah, Accountant Member M/s. Meena Jewellers Vs Asst. Commissioner of Private Limited Income Tax, Circle 16(2) Hyderabad Hyderabad PAN: AAFCM1756R (Appellant) (Respondent) For Assessee : Shri P. Murali Mohan Rao For Revenue : Smt. Geetender Mann, DR Date of Hearing: 22.05.2018 Date of Pronouncement: 25.05.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2013-14 against the order of the…

DCIT Cir.7(3)(1), Mumbai vs. Pjl Clothing India Ltd., Mumbai

The appeal of the Revenue is allowed for statistical purposes

ITA 2596/MUM/2016[2010-11]Status: DisposedITAT Mumbai08 Feb 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010 - 2011 Dcit Circle 7(3)(1) Pjl Clothing India Ltd., Mumbai बनाम/ Unit No.19, Shree Madhu Estate, Pandurang Budhakar Vs. Marg, Worli, Mumbai 400 018 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaacp2782R

Section 133(6)Section 143(1)Section 143(2)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ,„ए’,म ुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री जी. मंजूनाथ, रेखा दस्म, के भक्ष Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2010 - 2011 DCIT Circle 7(3)(1) PJL Clothing India Ltd., Mumbai बनाम/ Unit No.19, Shree Madhu Estate, Pandurang Budhakar Vs. Marg, Worli, Mumbai 400 018 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAACP2782R याजस्व की ओर से / Revenue by Shri V Vidhyadhar (DR) यनधाारयती की ओर से / Assessee Shri Satish R Mody (AR) by ुनवा…

Muffazal Hakim Penwala, Mumbai vs. ITO 17(2)(4), Mumbai

In the result, this appeal filed by the assessee stands dismissed

ITA 3740/MUM/2017[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 3740/Mum/2017 ("नधा"रण वष" / Assessment Year: 2010-11) Shri Muffazal Hakim Penawala Cit(A)-28, India House, Ground Floor, Earnest House, Ncpa Marg, बनाम/ Shop No. 1-2, 246, A. R. Street, Nairman Point, Mumbai-400 021 Vs. Mumbai-400 003 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpp 1934 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Ms. Ruchi M. Rathod ""यथ" क" ओर से/Respondent By : Shri M. V. Rajguru

For Appellant: Ms. Ruchi M. RathodFor Respondent: Shri M. V. Rajguru
Section 142(1)Section 143(2)Section 148

…आयकर अपील"य अ"धकरण “एल” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 3740/Mum/2017 ("नधा"रण वष" / Assessment Year: 2010-11) Shri Muffazal Hakim Penawala CIT(A)-28, India House, Ground Floor, Earnest House, NCPA Marg, बनाम/ Shop No. 1-2, 246, A. R. Street, Nairman Point, Mumbai-400 021 Vs. Mumbai-400 003 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABPP 1934 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Ms. Ruchi M. Rathod ""यथ" क" ओर से/Respondent by : Shri M. V. Rajguru सुनवा…

Tina Anil Shah W/O Anil Shah, Mumbai vs. ITO 24(3)(4), Mumbai

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

ITA 3601/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Oct 2017AY 2009-10

Bench: Shri R.C.Sharma, Am Smt. Tina Anil Shah Vs. Ito 24(3)(4) W/O. Anil Shah Earnest House 404C Wing, 18/19, Vedant Mumbai Unnat Nagar-Ii Goregaon West Mumbai Pan/Gir No. Bedps4773J Appellant) Respondent) ..

Section 143(3)Section 44ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM Smt. Tina Anil Shah Vs. ITO 24(3)(4) W/o. Anil Shah Earnest House 404C Wing, 18/19, Vedant Mumbai Unnat Nagar-II Goregaon West Mumbai PAN/GIR No. BEDPS4773J Appellant) Respondent) .. Assessee by Ms. Rajani Mishra Revenue by Shri Ram Tiwari Date of Hearing 26/09/2017 Date of Pronouncement 27/10/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 42, Mumbai dated 09/01/2017 for A.Y.2009-10 in the matter of order passed u/s.143(3) r.w.s. 147 of the IT Act. 2. In this…