CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

374 ITR 645High Court2015#14 most cited

What is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. authority for?

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

1,823

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Continental Warehousing Corporation · Section 153A · scope of 153A assessment · abated proceedings · fresh claims in search assessment · assessee's claims 153A · Section 132 · assessment procedure · search and seizure assessment

Also reported as

58 Taxmann.com 78

Sections most often in play

Section 153ASection 132Section 143(3)Section 147Section 148Section 153CSection 68Section 69A

Issues it is cited on

casus omissussection 158b(b)section 158bb(1)section 153(a)section 153a(1)(b)section 158bbdeemed dividendsection 153(1)section 2(22)section 2(22)(e)section 153a(1)section 132a

Judgments citing CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

JCIT (OSD), CC-4(4), Mumbai vs. M/S. Shri Renukamata Multi-State Cooperative Urban Credit Society Ltd., Ahamednagar

In the result, the appeal by the assessee for the assessment years 2012-

ITA 2072/MUM/2023[2012-13]Status: DisposedITAT Mumbai31 Jan 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Dharmesh M. KansaraFor Respondent: Smt. Sanyogita Nagpal
Section 132Section 133ASection 143(3)Section 153ASection 250Section 80P

…ment years 2012-13 to 2015-16 was pending, and therefore the same was not abated as per the second proviso to section 153A of the Act. We find that the Hon’ble jurisdictional High Court in CIT v/s Continental Warehousing Corporation (Nhava Sheva) Ltd., (2015) 374 ITR 645 (Bom.), held that no addition can be made in respect of assessments which have become final if no incriminating material is found during the search. We further find that the Hon’ble Supreme Court affirmed this position in PCIT v/s Abhisar Buildwell (P.) Ltd., [2023] 454 ITR 212 (SC), by observing as under:- “14. In view of the above and for the…

M/S Renukamata Multi State Co-Op. Urban Creditn Soc. Ltd., Mumbai vs. The Asstt. CIT, CC-4(4), Mumbai

In the result, the appeal by the assessee for the assessment years 2012-

ITA 1722/MUM/2023[2013-14]Status: DisposedITAT Mumbai31 Jan 2024AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Dharmesh M. KansaraFor Respondent: Smt. Sanyogita Nagpal
Section 132Section 133ASection 143(3)Section 153ASection 250Section 80P

…ment years 2012-13 to 2015-16 was pending, and therefore the same was not abated as per the second proviso to section 153A of the Act. We find that the Hon’ble jurisdictional High Court in CIT v/s Continental Warehousing Corporation (Nhava Sheva) Ltd., (2015) 374 ITR 645 (Bom.), held that no addition can be made in respect of assessments which have become final if no incriminating material is found during the search. We further find that the Hon’ble Supreme Court affirmed this position in PCIT v/s Abhisar Buildwell (P.) Ltd., [2023] 454 ITR 212 (SC), by observing as under:- “14. In view of the above and for the…

M/S Renukamata Multi State Co-Op. Urban Creditn Soc. Ltd., Mumbai vs. The Asstt. CIT, CC-4(4), Mumbai

In the result, the appeal by the assessee for the assessment years 2012-

ITA 1721/MUM/2023[2012-13]Status: DisposedITAT Mumbai31 Jan 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Dharmesh M. KansaraFor Respondent: Smt. Sanyogita Nagpal
Section 132Section 133ASection 143(3)Section 153ASection 250Section 80P

…ment years 2012-13 to 2015-16 was pending, and therefore the same was not abated as per the second proviso to section 153A of the Act. We find that the Hon’ble jurisdictional High Court in CIT v/s Continental Warehousing Corporation (Nhava Sheva) Ltd., (2015) 374 ITR 645 (Bom.), held that no addition can be made in respect of assessments which have become final if no incriminating material is found during the search. We further find that the Hon’ble Supreme Court affirmed this position in PCIT v/s Abhisar Buildwell (P.) Ltd., [2023] 454 ITR 212 (SC), by observing as under:- “14. In view of the above and for the…

Sh. Bipan Jain, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the ground no

ITA 354/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh23 Jan 2024AY 2013-14

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR
Section 10(38)Section 153A

…not already disclosed or made known in the course of original assessment. The Hon’ble Delhi High Court in the said decision referred to the decision of Hon’ble Bombay High Court in case of CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 374 ITR 645 wherein the question for consideration was whether the scope of assessment under section 153A encompasses addition not based on any incriminating material found during the course of search. It was held by the Bombay High Court that no addition can be made in respect of the assessment that has become final in the absence of incriminating material…

Sh. Ashish Jain, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the ground no

ITA 353/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh23 Jan 2024AY 2013-14

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR
Section 10(38)Section 153A

…not already disclosed or made known in the course of original assessment. The Hon’ble Delhi High Court in the said decision referred to the decision of Hon’ble Bombay High Court in case of CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 374 ITR 645 wherein the question for consideration was whether the scope of assessment under section 153A encompasses addition not based on any incriminating material found during the course of search. It was held by the Bombay High Court that no addition can be made in respect of the assessment that has become final in the absence of incriminating material…

Sh. Ashish Jain, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the ground no

ITA 352/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh23 Jan 2024AY 2012-13

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR
Section 10(38)Section 153A

…not already disclosed or made known in the course of original assessment. The Hon’ble Delhi High Court in the said decision referred to the decision of Hon’ble Bombay High Court in case of CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 374 ITR 645 wherein the question for consideration was whether the scope of assessment under section 153A encompasses addition not based on any incriminating material found during the course of search. It was held by the Bombay High Court that no addition can be made in respect of the assessment that has become final in the absence of incriminating material…

Sh. Akhil Jain, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the ground no

ITA 351/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh23 Jan 2024AY 2013-14

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR
Section 10(38)Section 153A

…not already disclosed or made known in the course of original assessment. The Hon’ble Delhi High Court in the said decision referred to the decision of Hon’ble Bombay High Court in case of CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 374 ITR 645 wherein the question for consideration was whether the scope of assessment under section 153A encompasses addition not based on any incriminating material found during the course of search. It was held by the Bombay High Court that no addition can be made in respect of the assessment that has become final in the absence of incriminating material…

Macro Township Pvt Ltd, 288-289 Mahaveer Nagar Durgapura Jaipur vs. DCIT CC -2 Jaipur, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 399/JPR/2023[2015-16]Status: DisposedITAT Jaipur05 Dec 2023AY 2015-16

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Arvind Kumar (CIT)
Section 153CSection 250Section 69

…vantlal Panchal 2017 (2) TMI 862(Gujarat) Principal Commissioner of Income Tax-2 vs. Jay Infrastructure and Properties Pvt. Ltd.2016 (10) TMI 1022 (Gujarat) Commissioner of Income Tax-II, Thane vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bombay) Pr. Commissioner of Income Tax (Central), Bangalore and Ors Vs. M/s Delhi International Airport Pvt. Ltd. and Ors. (2022) 443 ITR 382 (Karnataka) Sri S.M. Kamal Pasha vs. the Deputy Commissioner of Income-Tax Central Circle – 6 (3) (2) Bangalore (2022 (8) TMI 966 (Karnataka) Smt. Jami Nirmala Vs. Principal Commissioner of Income Tax (202…

Macro Township Pvt Ltd, 288-289 Mahaveer Nagar Durgapura Jaipur vs. DCIT CC-2 Jaipur, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 398/JPR/2023[2014-15]Status: DisposedITAT Jaipur05 Dec 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Arvind Kumar (CIT)
Section 153CSection 250Section 69

…vantlal Panchal 2017 (2) TMI 862(Gujarat) Principal Commissioner of Income Tax-2 vs. Jay Infrastructure and Properties Pvt. Ltd.2016 (10) TMI 1022 (Gujarat) Commissioner of Income Tax-II, Thane vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bombay) Pr. Commissioner of Income Tax (Central), Bangalore and Ors Vs. M/s Delhi International Airport Pvt. Ltd. and Ors. (2022) 443 ITR 382 (Karnataka) Sri S.M. Kamal Pasha vs. the Deputy Commissioner of Income-Tax Central Circle – 6 (3) (2) Bangalore (2022 (8) TMI 966 (Karnataka) Smt. Jami Nirmala Vs. Principal Commissioner of Income Tax (202…

Macro Township Pvt Ltd, 288-289 Mahaveer Nagar Durgapura Jaipur vs. DCIT CC -2 Jaipur, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 397/JPR/2023[2013-14]Status: DisposedITAT Jaipur05 Dec 2023AY 2013-14

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Arvind Kumar (CIT)
Section 153CSection 250Section 69

…vantlal Panchal 2017 (2) TMI 862(Gujarat) Principal Commissioner of Income Tax-2 vs. Jay Infrastructure and Properties Pvt. Ltd.2016 (10) TMI 1022 (Gujarat) Commissioner of Income Tax-II, Thane vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bombay) Pr. Commissioner of Income Tax (Central), Bangalore and Ors Vs. M/s Delhi International Airport Pvt. Ltd. and Ors. (2022) 443 ITR 382 (Karnataka) Sri S.M. Kamal Pasha vs. the Deputy Commissioner of Income-Tax Central Circle – 6 (3) (2) Bangalore (2022 (8) TMI 966 (Karnataka) Smt. Jami Nirmala Vs. Principal Commissioner of Income Tax (202…

DCIT Cen Cir 1(4), Mumbai vs. Hindalco Industries Ltd, Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5796/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ DCIT, Central Circle-1(4) 3rd Floor, Century Bhawan, 9th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old CGO Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Asses…

DCIT Cent. Cir. - 1(4), Mumbai vs. Hindalco Industries Ltd., Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5770/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Nov 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ DCIT, Central Circle-1(4) 3rd Floor, Century Bhawan, 9th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old CGO Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Asses…

DCIT Cent. Cir. - 1(4), Mumbai vs. Hindalco Industries Ltd., Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5769/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ DCIT, Central Circle-1(4) 3rd Floor, Century Bhawan, 9th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old CGO Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Asses…

Hindalco Industries Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5576/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ DCIT, Central Circle-1(4) 3rd Floor, Century Bhawan, 9th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old CGO Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Asses…

Hindalco Industries Ltd., Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5559/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ DCIT, Central Circle-1(4) 3rd Floor, Century Bhawan, 9th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old CGO Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Asses…

Assistant Commissioner of Income-Tax, Central Circle-3, Surat vs. Antique Exim Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 525/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 444/SRT/2023 2018-19 Saffron Gems Pvt. Ltd., The ACIT, 103, Vedant Complex, Central Circle-2, Bhojabhai Ni Sheri, Surat Mahidharpura, Surat – 395003 PAN: AANCS2828J 2. 512/SRT/2023 2018-19 The ACIT, Saffron Gems Pvt. Ltd., Central Circle-2, 103, Vedant Complex, Surat Bhojabhai Ni Sheri, Mahidharpura, Surat – 395003 PAN: AANCS2828J 3. 445/SRT/2023 2018-19 Antique Exim Pvt. Ltd.,…

Assistant Commissioner of Income-Tax, Central Circle-2, Surat vs. Tanman Jewels Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 521/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 444/SRT/2023 2018-19 Saffron Gems Pvt. Ltd., The ACIT, 103, Vedant Complex, Central Circle-2, Bhojabhai Ni Sheri, Surat Mahidharpura, Surat – 395003 PAN: AANCS2828J 2. 512/SRT/2023 2018-19 The ACIT, Saffron Gems Pvt. Ltd., Central Circle-2, 103, Vedant Complex, Surat Bhojabhai Ni Sheri, Mahidharpura, Surat – 395003 PAN: AANCS2828J 3. 445/SRT/2023 2018-19 Antique Exim Pvt. Ltd.,…

ACIT, Central Circle-3, Surat vs. Nobal Jewels Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 518/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 444/SRT/2023 2018-19 Saffron Gems Pvt. Ltd., The ACIT, 103, Vedant Complex, Central Circle-2, Bhojabhai Ni Sheri, Surat Mahidharpura, Surat – 395003 PAN: AANCS2828J 2. 512/SRT/2023 2018-19 The ACIT, Saffron Gems Pvt. Ltd., Central Circle-2, 103, Vedant Complex, Surat Bhojabhai Ni Sheri, Mahidharpura, Surat – 395003 PAN: AANCS2828J 3. 445/SRT/2023 2018-19 Antique Exim Pvt. Ltd.,…

Assistant Commissioner of Income Tax, Central Circle-2, Surat vs. Saffron Gems Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 512/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 444/SRT/2023 2018-19 Saffron Gems Pvt. Ltd., The ACIT, 103, Vedant Complex, Central Circle-2, Bhojabhai Ni Sheri, Surat Mahidharpura, Surat – 395003 PAN: AANCS2828J 2. 512/SRT/2023 2018-19 The ACIT, Saffron Gems Pvt. Ltd., Central Circle-2, 103, Vedant Complex, Surat Bhojabhai Ni Sheri, Mahidharpura, Surat – 395003 PAN: AANCS2828J 3. 445/SRT/2023 2018-19 Antique Exim Pvt. Ltd.,…

Nobal Jewels Pvt Ltd, Surat vs. Asst Commissioner of Income Tax, Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 468/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 444/SRT/2023 2018-19 Saffron Gems Pvt. Ltd., The ACIT, 103, Vedant Complex, Central Circle-2, Bhojabhai Ni Sheri, Surat Mahidharpura, Surat – 395003 PAN: AANCS2828J 2. 512/SRT/2023 2018-19 The ACIT, Saffron Gems Pvt. Ltd., Central Circle-2, 103, Vedant Complex, Surat Bhojabhai Ni Sheri, Mahidharpura, Surat – 395003 PAN: AANCS2828J 3. 445/SRT/2023 2018-19 Antique Exim Pvt. Ltd.,…