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.

DCIT, Central Circle-2, Udaipur vs. M/S. Ashapurna Infraproject Pvt. Ltd., Udaipur

In the result, the appeal filed by Revenue is dismissed

ITA 228/JODH/2019[2011-12]Status: DisposedITAT Jodhpur11 Aug 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripote.

For Appellant: NoneFor Respondent: Ms. Nidhi Nair, JCIT - DR
Section 143(2)Section 143(3)Section 153A

…de on the basis of incriminating material and (c) in absence of any incriminating material, the completed assessment can be reiterated and the abated assessment or reassessment can be made 6.3 In CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645, the Hon. Bombay High Court addressed the question whether the scope of assessment under Section 153A encompasses additions, not based on any incriminating material found during the course of search. It was held that no addition could be made in respect of the assessments that had become final in the event no incriminating material was found duri…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 899/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Jul 2023AY 2018-19

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…h of the Tribunal in case of CIT vs. Alcargo Global Logistic Ltd. Alcargo Global Logistics Ltd. vs. DCIT 2012-TIOL-391-ITAT-MUM-SB, decision rendered Hon’ble Bombay High Court CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. and Anr. reported in 374 ITR 645 by returning following findings: “7.14 Conclusion: The aforesaid detailed discussion with respect to various judicial decisions clearly laid down the following principles- (1) the assessments which have been concluded u/s 1433) of the Act and not pending at the time of search proceedings, do not abate. (ii) for this purpose, intimation u/s 1431)…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 898/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Jul 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…h of the Tribunal in case of CIT vs. Alcargo Global Logistic Ltd. Alcargo Global Logistics Ltd. vs. DCIT 2012-TIOL-391-ITAT-MUM-SB, decision rendered Hon’ble Bombay High Court CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. and Anr. reported in 374 ITR 645 by returning following findings: “7.14 Conclusion: The aforesaid detailed discussion with respect to various judicial decisions clearly laid down the following principles- (1) the assessments which have been concluded u/s 1433) of the Act and not pending at the time of search proceedings, do not abate. (ii) for this purpose, intimation u/s 1431)…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 897/MUM/2023[2016-17]Status: DisposedITAT Mumbai27 Jul 2023AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…h of the Tribunal in case of CIT vs. Alcargo Global Logistic Ltd. Alcargo Global Logistics Ltd. vs. DCIT 2012-TIOL-391-ITAT-MUM-SB, decision rendered Hon’ble Bombay High Court CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. and Anr. reported in 374 ITR 645 by returning following findings: “7.14 Conclusion: The aforesaid detailed discussion with respect to various judicial decisions clearly laid down the following principles- (1) the assessments which have been concluded u/s 1433) of the Act and not pending at the time of search proceedings, do not abate. (ii) for this purpose, intimation u/s 1431)…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1170/BANG/2022[2015-16]Status: DisposedITAT Bangalore24 Jul 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1168/BANG/2022[2013-14]Status: DisposedITAT Bangalore24 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1167/BANG/2022[2012-13]Status: DisposedITAT Bangalore24 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1166/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1165/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1164/BANG/2022[2010-11]Status: DisposedITAT Bangalore24 Jul 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…same is dismissed. 25. On merits of the case, Ld.AR placed reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M…

ACIT, Central Circle-2(1), Mumbai vs. Fancy Devi., Mumbai

In the result, the appeal filed by Revenue is dismissed

ITA 3245/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sacit, C. Circle-2(1), Fancy Devi, Room No.804,8Thfloor, B-502, Oberoi Sky बनाम/ Oldcgoannexbuilding, Heights, Cross Road, Vs. M.K.Road, Lokhandwala, Mumbai-400020. Andheri (W), Mumbai-400053. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aegpj5895J (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri.Ankush Kapoor.DRFor Respondent: Shri.Mahaveer Jain.AR
Section 131Section 143(2)Section 143(3)Section 153ASection 68

…on the facts and circumstances of the case and in law, the Ld.CIT(A)-48. Mumbai is right in allowing the appeal filed by the assessee by relying on the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation [2015 374 ITR 645] ignoring the fact that appeal is pending before the Hon'ble Supreme Court of India on this issue of 'power conferred by section 153A of the Act' which was not adjudicated upon.” 2. The Brief facts of the case are that the assessee is an individual and filed the return of income for AY 2017-18 on 22.03.2018 disclosing a total income of Rs.39,41,7…

Macro Proprieties Private Limited, M 28 Income Tax Colony Tonk Road Jaipur vs. DCIT Central Circle 2, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 174/JPR/2023[2013-2014]Status: DisposedITAT Jaipur17 Jul 2023AY 2013-2014

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No.174 TO 177/JP/2023 fu/kZkj.ko"kZ@AssessmentYear : 2013-14 TO 2016-17 M/s. Macro Properties Pvt. Ltd.M-28, Income Tax Colony, Tonk Road Jaipur cuke Vs. The DCIT Central Circle-2 LIC Building, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCM 3633 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri C.M. Agarwal, CA jktLo dh vksjls@Revenue by: Shri JameshKurian, CI

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri JameshKurian, CIT
Section 153CSection 50C(1)Section 69

…antlal 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…

The Deputy Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Gateway East India Private Limited, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 38/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam14 Jul 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri Fenil Amit Bhatt, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 129Section 142(1)Section 143(2)Section 143(3)Section 80I

…eme Court in the case of M/s. Container Corporation [404 ITR 397 (SC) (2018)] and M/s. AL Logistics (P) Ltd of Hon’ble Madras High Court [374 ITR 609, Madras – HC], decision of the Hon’ble Bombay High Court in the case of Continental Warehousing Corporation [374 ITR 645, Bom. – HC] as well as the assessee’s own case in ITA No. 149/Vizag/2019 for the AY 2014-15. Thus, the Ld. CIT(A) concluded that since there being no change in the facts of the case for the AY 2017-18, the disallowance made by the Ld. AO is deleted and allowed the appeal of the assessee. Aggrieved by the order of the Ld. CIT (A), the Revenue i…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 531/MUM/2021[2010-11]Status: DisposedITAT Mumbai10 Jul 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Gagan Goyal & Shri Avinash Nivrutti Bhosale, 2, Abil House, Ganesh Khind Road, Range Hill Corner, Pune-411 007 ...... Appellant Vs. Dcit Cent. Cir 2(3) 8Th Floor, R. No. 803, Old Cgo Bldg, Pratistha Bhavan, M. K. Road, Mumbai-400 020 Pan – Abtpb8151F ..... Respondent

For Appellant: Shri Madhur Agarwal, Ld. ARFor Respondent: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & Shri Avinash Nivrutti Bhosale, 2, ABIL House, Ganesh Khind Road, Range Hill Corner, Pune-411 007 ...... Appellant Vs. DCIT Cent. Cir 2(3) 8th floor, R. No. 803, Old CGO Bldg, Pratistha Bhavan, M. K. Road, Mumbai-400 020 PAN – ABTPB8151F ..... Respondent Appellant by : Shri Madhur Agarwal, Ld. AR Respondent by : Smt. Shailja Rai, Ld. DR Date of hearing : 19/05/2023 Date of pronouncement : 10/07/2023 PER GAGAN GOYAL, A.M: These appeals by assessee are directed again…

Miki Industries & Companies P. Ltd, Mumbai vs. DCIT CC 2(2), Mumbai

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

ITA 2418/MUM/2015[2007-08]Status: DisposedITAT Mumbai04 Jul 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm M/S. Miki Industries & Companies Pvt. Dcit, Central Circle-2(2) Ltd. Mumbai 1St Floor, Haroon House, Vs. 294, Perin Nariman Street, Opp. Rbi Fort, Mumbai -400 001

For Appellant: Shri Tejveer SinghFor Respondent: Ms. Mahita Nair
Section 132Section 144Section 153A

…It is further submitted that assessment in the case of the assessee was already completed and same was not abated assessment. In this regard the ld. Counsel has also placed on the following decisions: (i) Continental Warehousing Corporation (NHAVA SHEVA) Ltd. 374 ITR 645 (Bom) (ii) Murli Agro Products Ltd. 49 taxman.com 172 (Bom) (iii) All Cargo Global Logistics 23 taxman.com 03 (ITAT, Mum) (SB) After considering the relevant material on record we consider that it is an undisputed fact that in the case of the assessee assessment u/s 143(3) was already made and case of the assessee was unabated for the purpose of…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…seizure action, confirming decisions of the following High Courts : (i) PCIT vs. Saumya Construction, 387 ITR 529 (Gujarat). (ii) PCIT vs. Dipak Jashvantlal Panchal, (2) TMI 862 (Gujarat). (iii) CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645 (Bombay). (iv) PCIT vs. M/s. Delhi International Airport Pvt. Ltd. and Ors., 443 ITR 382 (Karnataka). (v) CIT vs. Kabul Chawala, 380 ITR 573 (Delhi). (vi) PCIT vs. Meeta Gutgutia, 395 ITR 526 (Delhi). (vii) Chintels India Ltd. vs. DCIT, 397 ITR 416 (Delhi). (viii) Sri S.M. Kamal Pasha vs. DCIT, (8) TMI 966 (Karnataka). (ix) PCIT vs. Jay Infrastru…

ACIT Central Circle-2 (1), Mumbai vs. Shri Ramesh Kumar Jain, Mumbai

ITA 3244/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Jun 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2017-18

For Appellant: Shri Akshay Jain, A.R. &For Respondent: Smt. Riddhi Mishra, D.R
Section 131Section 132Section 143(2)Section 153ASection 68

…incriminating material found and seized on the basis of search operation. The Ld. CIT(A) has duly thrashed the facts of this case on the basis of legal proposition laid down by the Hon’ble Bombay High Court in case of M/s. Continental Warehousing Corporation 374 ITR 645, decision rendered by Mumbai Special Bench in case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 23 taxmann.com 103 (Mum)(SB), also relied upon the case of PCIT vs. Meeta Gutgutia 5 Shri Ramesh Kumar Jain (2018) 96 taxmann.com 468 (SC) and the decision rendered by Hon’ble Delhi High Court in case of CIT vs. Kabul Chawla (2016) 380 ITR 573 (…

Deputy Commissioner of Income Tax, Centre-4(1)(1), Mumbai vs. Ajmera Associates Ltd, Mumbai

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

ITA 1401/MUM/2022[2010-11]Status: DisposedITAT Mumbai28 Jun 2023AY 2010-11

Bench: Shri B R Baskaran, Hon’Ble & Shri Narender Kumar Choudhry, Hon’Bledcit4(1)(1), Ajmera Associates Ltd., 63/67, Ajmera House, 4Th Floor, Mumbai Vs. L T Marg, Pathakwadi, Mumbai 400 002. Pan Aadca7062J (Appellant) (Respondent)

For Appellant: Ms. Dinkle HariyaFor Respondent: Smt Shailja Rai
Section 132Section 143(3)Section 153ASection 68

…of unabated assessment years, the addition could be made only on the basis of any incriminating material found during the course of search, as per the decisions rendered by Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (374 ITR 645) and CIT vs. Gurinder Singh Bawa (386 ITR 483). The above said ratio has since been upheld by Hon’ble Supreme Court in the case of Abhishir Buildwell Ltd (Civil Appeal No.6580 of 2021 dated 24th April, 2023). The relevant observations made by Hon’ble Supreme Court are extracted below:- “13. For the reasons stated hereinabove, we are in complete…

Dy.Commissioner of Income Tax, Central Circle-1(2), Mumbai vs. M/S Capacit"E Infraprojects Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2016-

ITA 906/MUM/2023[2016-2017]Status: DisposedITAT Mumbai27 Jun 2023AY 2016-2017

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Viraj MehtaFor Respondent: Shri Manish Sareen a/w
Section 132ASection 139(1)Section 143(3)Section 153ASection 250Section 37(1)

…been made in accordance with the provisions of law.” 9. We find that the learned CIT(A), vide impugned order, inter-alia followed the decision of the Hon’ble jurisdictional High Court in CIT v/s Continental Warehousing Corporation (Nhava Sheva) Ltd., (2015) 374 ITR 645 (Bom.), wherein it was 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 recently the Hon’ble Supreme Court affirmed this M/s. Capacit’e Infraprojects Ltd. ITAs no.904, 905 & 906/Mum./2023 position in PCIT v/s Abhisar Buildwell (P.) Lt…

Dy. Commissioner of Income Tax, Central Circle-1(2), Mumbai vs. M/S Capacit'E Infraprojects Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2016-

ITA 905/MUM/2023[2015-2016]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-2016

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Viraj MehtaFor Respondent: Shri Manish Sareen a/w
Section 132ASection 139(1)Section 143(3)Section 153ASection 250Section 37(1)

…been made in accordance with the provisions of law.” 9. We find that the learned CIT(A), vide impugned order, inter-alia followed the decision of the Hon’ble jurisdictional High Court in CIT v/s Continental Warehousing Corporation (Nhava Sheva) Ltd., (2015) 374 ITR 645 (Bom.), wherein it was 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 recently the Hon’ble Supreme Court affirmed this M/s. Capacit’e Infraprojects Ltd. ITAs no.904, 905 & 906/Mum./2023 position in PCIT v/s Abhisar Buildwell (P.) Lt…