CIT v. Chandrakumar Jethmal Kochar

DCIT, Central-2, Bhopal vs. M/S Signature Builders and Coloniser, Bhopal

In the result, both the departmental appeals i

Bench: Shri Rajpal Yadav, Vice- & Shri Manish Boradvirtual Hearing Assessment Year: 2014-15 Dcit, Central-Ii, Bhopal … Appellant Vs. M/S. Signature Colonisers, Bhopal Pan – Abxfs 0002 J … Respondent Assessment Year: 2014-15 Dcit, Central-Ii, Bhopal … Appellant Vs. M/S. Signature Builders & Colonisers, Bhopal Pan – Accfs 9498 Q … Respondent

…ission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such Signature Coloniser/Buil…

DCIT-Central-2, Bhopal vs. M/S Singnature Colonisers, Bhopal

In the result, both the departmental appeals i

Bench: Shri Rajpal Yadav, Vice- & Shri Manish Boradvirtual Hearing Assessment Year: 2014-15 Dcit, Central-Ii, Bhopal … Appellant Vs. M/S. Signature Colonisers, Bhopal Pan – Abxfs 0002 J … Respondent Assessment Year: 2014-15 Dcit, Central-Ii, Bhopal … Appellant Vs. M/S. Signature Builders & Colonisers, Bhopal Pan – Accfs 9498 Q … Respondent

…ission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such Signature Coloniser/Buil…

DCIT-Central-2 Bhopal, Bhopal vs. M/S Sainath Builders & Colonisers, Bhopal

Appeals are dismissed for the assessment years 2013-14 & 2014-

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing)

…ission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such evidence. It was further…

M/S. Alankar Jewellwer, Vidisha vs. The ACIT- II, Vidisha

In the result, appeal filed by the assessees in

Bench: Rajpal Yadav Hon'Ble & Shri Manish Boradvirtual Hearing Assessment Year:2016-17 M/S. Alankar Jewellers Acit-Ii Nikasha Road, Vidisha Bhopal बनाम/ Vidisha Vs. (Appellant) (Respondent ) P.A. No.Aavfa1527D It(Ss)A No.205/Ind/2019 Assessment Year:2016-17 Acit-Ii M/S. Alankar Jewellers Bhopal Nikasha Road, Vidisha बनाम/ Vidisha Vs. (Appellant) (Respondent ) P.A. No.Aavfa1527D Appellant By Shri S.S. Deshpande, Ar Respondent By Shri S.S. Mantri, Cit-Dr Date Of Hearing: 08.06.2021 Date Of Pronouncement: 01.09.2021 आदेश / O R D E R Per Manish Borad:

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE RAJPAL YADAV HON'BLE VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Virtual Hearing Assessment Year:2016-17 M/s. Alankar Jewellers ACIT-II Nikasha Road, Vidisha Bhopal बनाम/ Vidisha Vs. (Appellant) (Respondent ) P.A. No.AAVFA1527D IT(SS)A No.205/Ind/2019 Assessment Year:2016-17 ACIT-II M/s. Alankar Jewellers Bhopal Nikasha Road, Vidisha बनाम/ Vidisha Vs. (Appellant) (Respondent ) P.A. No.AAVFA1527D Appellant by Shri S.S. Deshpande, AR Respondent by Shri S.S. Mantri, CIT-DR Date of Hearing: 08.06.20…

ACIT Range 1(1), Bhopal vs. Aisect Ltd., Bhopal

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

ACIT Range 1(1), Bhopal vs. Aisect Ltd., Bhopal

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

Aisect Ltd., Bhopal vs. ACIT Range 1(1), Bhopal

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

Aisect Ltd., Bhopal vs. ACIT Range 1(1), Bhopal

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

The A C I T Central-II, Bhopal vs. S V Infra Developers, Bhopal

In the result both the appeals of the Revenue are dismissed

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

…ssion was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandra kumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such evidence. It was further…

M.S, Ultimate Builders, Bhopal vs. The ACIT-2, Bhopal

In the result appeal of the assessee stands allowed

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2014-15 M/S. Ultimate Builders, Acit, Central-Ii, G-1, Kamdhenu Tower, E- Vs. Bhopal 2/22, Arera Colony, Bhopal (Appellant) (Respondent ) Pan No.Aacfu8239M

…Ultimate Builders आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2014-15 M/s. Ultimate Builders, ACIT, Central-II, G-1, Kamdhenu Tower, E- Vs. Bhopal 2/22, Arera Colony, Bhopal (Appellant) (Respondent ) PAN No.AACFU8239M Revenue by Smt. Ashima Gupta, CIT Assessee by Shri S.S. Deshpande, CA Date of Hearing 25.06.2019 Date of Pronouncement 09.08.2019 O R D E R PER MANISH BORAD, AM. The above captioned appeal pertaining to the Assessment Year 2014-15 filed…

Shri Sudeep Maheshwari, Bhopal vs. The ACIT -1(1), Bhopal

In the result, the appeal filed by the revenue is

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2010-11

…[ITA 524/Ind/2013 & ITA No.299/Ind/2017] [Shri Sudip Maheshwari, Bhopal] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT-1(1) Shri Sudeep Maheshwari Bhopal E-2/178, Arera Colony, Bhopal बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AAFPM4748J Assessment Year: 2008-09 Shri Sudeep Maheshwari ACIT-1(1) E-2/178, Arera Colony, Bhopal बनाम/ Bhopal Vs. (Appellant) (Revenue ) Appellant by Smt. Ashima Gupta, D.R. Respondent by Shri Ashish Goyal & Shri N.D. Patwa,…

The ACIT, 1(1), Bhopal vs. Shri Sudeep Maheshwari, Bhopal

In the result, the appeal filed by the revenue is

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2010-11

…[ITA 524/Ind/2013 & ITA No.299/Ind/2017] [Shri Sudip Maheshwari, Bhopal] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT-1(1) Shri Sudeep Maheshwari Bhopal E-2/178, Arera Colony, Bhopal बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AAFPM4748J Assessment Year: 2008-09 Shri Sudeep Maheshwari ACIT-1(1) E-2/178, Arera Colony, Bhopal बनाम/ Bhopal Vs. (Appellant) (Revenue ) Appellant by Smt. Ashima Gupta, D.R. Respondent by Shri Ashish Goyal & Shri N.D. Patwa,…