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.

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

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

ITA 446/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.,…

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

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

ITA 445/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.,…

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

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

ITA 444/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.,…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 718/MUM/2021[2016-17]Status: DisposedITAT Mumbai17 Nov 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Thankurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 713/MUM/2021[2015-16]Status: DisposedITAT Mumbai17 Nov 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 712/MUM/2021[2013-14]Status: DisposedITAT Mumbai17 Nov 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 711/MUM/2021[2012-13]Status: DisposedITAT Mumbai17 Nov 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 710/MUM/2021[2011-12]Status: DisposedITAT Mumbai17 Nov 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 709/MUM/2021[2014-15]Status: DisposedITAT Mumbai17 Nov 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Mohan Gurnani, Navi Mumbai vs. DCIT Central Cirle - 5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 2089/MUM/2021[2010-11]Status: DisposedITAT Mumbai17 Nov 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…ferred to page number 65 of the fact sheet wherein several judicial precedents are relied upon. ix. The assessee mainly relied on judicial precedents including of the honourable jurisdictional High Court in CIT versus continental warehouse Corporation (2015) 374 ITR 645, Murli Agro products Ltd 49 taxmann.com 172 and of the honourable Delhi High Court in case of Kabul Chawla 380 ITR 573 and lata Jain 384 ITR 543 as well as several other judicial precedents laying the same principle. 026. The learned departmental representative vehemently opposed argument of the assessee and stated that ITA No. 2089, 709 to 713…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 719/MUM/2021[2014-15]Status: DisposedITAT Mumbai08 Nov 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 717/MUM/2021[2016-17]Status: DisposedITAT Mumbai08 Nov 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

Priya Mohan Gurnani, Navi Mumbai vs. Cy CIT-CC-5(2), Mumbai

ITA 716/MUM/2021[2011-12]Status: DisposedITAT Mumbai08 Nov 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 715/MUM/2021[2010-11]Status: DisposedITAT Mumbai08 Nov 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

Priya Mohan Gurnanai, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 708/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Nov 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

Priya Mohan Gurnanai, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 707/MUM/2021[2015-16]Status: DisposedITAT Mumbai08 Nov 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…6–17 the addition on account of income from house property made by the learned AO in absence of any material found during the course of search is invalid. He relied up on plethora of judicial precedents :- i. CIT V Continental Warehousing Corporation [ 2015] 374 ITR 645 [BOM] ii. Murli Agro Products Ltd 49 taxmann.com 172 [ Bom] iii. Kabul Chawla 380 ITR 573 [Delhi] iv. Lata Jain 384 ITR 543 [ Delhi] v. Regency Mahavir Properties 89 Taxman.com 444 {ITAT} {Mum} vi. Jitendra J Mehta 104 taxmann.com 449 [SC] 020. Even on the merits of the addition, he submitted that assessee is owner of three properties out o…

ACIT Central -2, Bhopal vs. Shri Naresh Tharani, Bhopal

In the result, the appeals of revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 113/IND/2021[2015-16]Status: DisposedITAT Indore30 Oct 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No.108/Ind/2021 & Acit Central-2 Shri Naresh Tharani Bhopal E-2/149, Arera Colony Vs. Bhopal (Appellant / Revenue) (Assessee) Pan: Aampt6514G

Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER IT(SS)A No.108/Ind/2021 & ACIT Central-2 Shri Naresh Tharani Bhopal E-2/149, Arera Colony Vs. Bhopal (Appellant / Revenue) (Assessee) PAN: AAMPT6514G CONo.18 & 19/Ind 2022 (Arising out of IT(SS)A No.108/Ind/2021& ITA No.113/Ind/2021) (Assessment Years:2014-15 & 2015-16) Shri Naresh Tharani ACIT Central-2 E-2/149, Arera Colony Bhopal Vs. Bhopal (Appellant / Assessee) (Revenue) PAN: AAMPT6514G Shri Ashish Goyal & N.D. Patwa, ARs Asses…

ACIT Cent. Cir 4(2), Mumbai vs. Sumatichand Gouti Jewellers Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed and the cross objection filed by the assessee is allowed

ITA 2375/MUM/2021[2009-10]Status: DisposedITAT Mumbai19 Oct 2023AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 132Section 143(3)Section 153ASection 2Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 2375/Mum/2021 (A.Y. 2009-10) Dy. Commissioner of Income Tax, Vs. M/s. Sumatichand Gouti Central Circle – 4(2), Mumbai. Jewellers Pvt. Ltd. 80/82, Dhanji Street, Zaveri Bazar, Mumbai 400 003. PAN : AAICS7007A (Appellant) (Respondent) C.O No. 142/Mum/2022 in I.T.A. No. 2375/Mum/2021 (A.Y. 2009-10) M/s. Sumatichand Gouti Vs. Dy. Commissioner of Income Tax, Jewellers Pvt. Ltd. Central Circle – 4(2), Mumbai. 80/82, Dhanji Street, Zaveri Bazar, Mumbai 400 003. PAN : AAICS7007A (Cross Ob…

DCIT Central Circle-8, New Delhi vs. Sms Packers Pvt Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1515/DEL/2020[2015-16]Status: DisposedITAT Delhi18 Oct 2023AY 2015-16

Bench: Shri C.M. Garg & Dr. B. R. R. Kumardcit, Vs. M/S. Sms Packers Pvt. Ltd, Central Circle-8, 13A/24, Wea, Chana New Delhi Market, Karol Bagh, New Delhi (Appellant) (Respondent) Pan: Aalcs2611M Assessee By : Shri Nippur Mittal, Ca Revenue By: Shri. H. K. Chaudhary, Cit Dr Date Of Hearing 12/10/2023 Date Of Pronouncement 18/10/2023

For Appellant: Shri Nippur Mittal, CAFor Respondent: Shri. H. K. Chaudhary, CIT DR
Section 153ASection 68

…llant relied upon following case laws: (i) CIT V Kabul Chawla (61 Taxmann.com 412) (Delhi) (ii) Principal Commissioner of Income-tax, vs MeetaGutgutia [2017] 82 taxmann.com 287 (Delhi) (iii) CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 374 ITR 645/232 Taxman 270/58 taxmann.com 78 (Bom.). (iv) Jai Steel (India) vs ACIT (2013) 259 CTR (Raj) 281 (v) Pr. CIT v Best Infrastructure (India) Pvt. Ltd. [2017] 84 taxmann.com 287 (Delhi) 5.3.3 I have perused the assessment order. The Assessing Officer has not relied upon any incriminating material gathered during the course of search. The addition ha…

Dy. CIT, Central Circle-2(2), Nagpur vs. M/S. Sidheshwar Coal Corporation, Indore (M.P.)

In the result, the appeal filed by the Revenue stands partly allowed for statistical purposes

ITA 122/NAG/2017[2010-11]Status: DisposedITAT Nagpur18 Oct 2023AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.122/Nag/2017 िनधा"रण वष" / Assessment Year : 2010-11 Dcit, Central Circle-2(2), Vs. Sidheshwar Coal Nagpur. Corporation, Dewas Naka, Lasudiya Mori, Near Agrawal Tol Kunta, Indore- 452010. Pan : Abgfs4604R Appellant Respondent Revenue By : Shri Kailsh Kanojiya Assessee By : None Date Of Hearing : 16.10.2023 Date Of Pronouncement : 18.10.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 30.01.2017 For The Assessment Year 2010-11. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Partnership Firm Engaged In The Business Of Trading In Coal. The Return Of Income For The Assessment Year 2010-11 Was Filed On 29.09.2010 Declaring Total Income Of Rs.41,340/-. Subsequently, The Search & Seizure Operations U/S 132 Of The Income Tax Act, 1961 (‘The Act’) Were Conducted In The Residential & Business

For Appellant: NoneFor Respondent: Shri Kailsh Kanojiya
Section 132Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.122/NAG/2017 िनधा"रण वष" / Assessment Year : 2010-11 DCIT, Central Circle-2(2), Vs. Sidheshwar Coal Nagpur. Corporation, Dewas Naka, Lasudiya Mori, Near Agrawal Tol Kunta, Indore- 452010. PAN : ABGFS4604R Appellant Respondent Revenue by : Shri Kailsh Kanojiya Assessee by : None Date of hearing : 16.10.2023 Date of pronouncement : 18.10.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the Revenue direct…