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 367,296 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.

Ajmera Pharmasure Ltd, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, the present appeal is partly allowed

ITA 1136/MUM/2020[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12
For Appellant: Ms. Dinkle HariyaFor Respondent: Shri S. Srinivasu
Section 132(4)Section 143(3)Section 153ASection 68Section 69

…hereas the search was conducted on 25.07.2013. Thus, on the date of the search the assessment for the Assessment Year 2011-12 was unabated/final. As per the judgment of Hon‟ble Bombay High Court in the case of CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645], in case of unabated/final assessment no addition can be made in absence of incriminating material found during the course of the search. 7. We note that the CIT(A) had during the appellate proceeding in the case of Mr. Jasmin K. Ajmera called for a remand report from the Assessing Officer. Vide letter dated 10.01.2017, the Assessing Officer fo…

ACIT, Central Circle-1, Patna vs. Sonamoti Agrotech Pvt Ltd, Patna

ITA 110/PAT/2019[2012-13]Status: DisposedITAT Patna23 Feb 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 132Section 143(2)Section 153ASection 68

…ecord. He made reference to a large number of decisions for buttressing his proposition. The citations of such decision namely,- (i) CIT –vs.- Kabul Chawla reported in 380 ITR 573 (Delhi), (ii) CIT –vs.- Continental Warehousing Corporation Limited reported in 374 ITR 645, have been referred by him in the written submission filed before the Tribunal. On the strength of these decisions, he contended that the addition on this point is also not sustainable. 7. As far as on the second-fold of argument, he contended that the ld. 1st Appellate Authority has deleted the addition on merit by recording a finding in paragr…

Assistant Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Anupam Nirman Pvt. Ltd., Guwahati

In the result, appeal of the revenue is dismissed

ITA 172/GTY/2018[2012-13]Status: DisposedITAT Guwahati22 Feb 2023AY 2012-13

Bench: Shri Rajpal Yadav, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 172/Gty/2018 Assessment Year: 2012-13 Assistant Commissioner Of M/S. Anupam Nirman Private Income Tax, Circle-3, Guwahati Vs Limited 1St Floor, Kabita Mansion Rajgarh Link Road Chandmari Guwahati - 781003 [Pan : Aaica 4965 B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Kishor Jain, Fca Revenue By : Shri N.T. Sherpa, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20/12/2022 घोषणा क" तार"ख /Date Of Pronouncement: 22/02/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – Guwahati-2, Guwahati, (Hereinafter The “Ld. Cit(A)”) Dt. 27/03/2018, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2012-13. 2. The Revenue Has Raised The Following Grounds Of Appeal:- “(I) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs. 1,20,77,310/- On Account Estimation Of The Net Profit @ 7% Of Total Turnover For The Year. (Ii) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Erred In Deleting The Addition Of Rs. 49,05,724/- On Account Of Disallowance Towards Interest Expense Against Loan Under Section 40(A)(Ia) Of The Income Tax Act, 1961. (Iii) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Erred In Deleting The Addition Of Rs. 11,26,247/- On

For Appellant: Shri Kishor Jain, FCAFor Respondent: Shri N.T. Sherpa, JCIT
Section 132Section 143(2)Section 143(3)Section 153CSection 250Section 40Section 43B

…| आयकर अपील"य अ"धकरण "यायपीठ, गुवाहाटी| IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 172/GTY/2018 Assessment Year: 2012-13 Assistant Commissioner of M/s. Anupam Nirman Private Income Tax, Circle-3, Guwahati Vs Limited 1st Floor, Kabita Mansion Rajgarh Link Road Chandmari Guwahati - 781003 [PAN : AAICA 4965 B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Kishor Jain, FCA Revenue by : Shri N.T. Sherpa, JCIT सुनवाई क" तार"ख/Date of Hearing : 20/12/2022 घोषणा क" तार"ख /Date…

Dy CIT Cent. Cir 6(4), Mumbai vs. M/S. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 98/MUM/2022[2011-12]Status: DisposedITAT Mumbai17 Feb 2023AY 2011-12

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…t was pending for the impugned assessment year. A bare perusal of the assessment order shows that there is no reference to any incriminating material. The Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645(Bom)] has held that where there is no pending assessment and no incriminating material is found during search, no addition can be made in assessment proceedings u/s. 153C r.w.s. 143(3) of the Act. The Department filed SLP against the said judgment. The Hon’ble Apex Court after admitting SLP, dismissed the Civil appeal of the Department [Re. CIT v…

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1426/MUM/2022[2015-16]Status: DisposedITAT Mumbai17 Feb 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…t was pending for the impugned assessment year. A bare perusal of the assessment order shows that there is no reference to any incriminating material. The Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645(Bom)] has held that where there is no pending assessment and no incriminating material is found during search, no addition can be made in assessment proceedings u/s. 153C r.w.s. 143(3) of the Act. The Department filed SLP against the said judgment. The Hon’ble Apex Court after admitting SLP, dismissed the Civil appeal of the Department [Re. CIT v…

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 102/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Feb 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…t was pending for the impugned assessment year. A bare perusal of the assessment order shows that there is no reference to any incriminating material. The Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645(Bom)] has held that where there is no pending assessment and no incriminating material is found during search, no addition can be made in assessment proceedings u/s. 153C r.w.s. 143(3) of the Act. The Department filed SLP against the said judgment. The Hon’ble Apex Court after admitting SLP, dismissed the Civil appeal of the Department [Re. CIT v…

DCIT, Hisar vs. M/S Synergy Waste Management Pvt. Ltd., Hisar

In the result, all the five captioned appeals filed by the Revenue are dismissed

ITA 5704/DEL/2016[2013-14]Status: DisposedITAT Delhi07 Feb 2023AY 2013-14

Bench: Shri C.M. Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ramesh Goyal, CA &For Respondent: Ms Kajal Singh, Sr. DR
Section 115JSection 119Section 139Section 143(1)Section 143(1)(a)Section 170Section 170(1)Section 44ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos.5701 to 5704/Del/2016 Assessment Years: 2011-12, 2012-13, 2012-13 & 2013-14 Assessment Year: 2014-15 DCIT, Vs. Synergy Waste Management Circle Hisar, Pvt. Ltd., Hisar. 168, Sector 27-28, Delhi Road, Hisar -125 044. PAN: AAICS9088H (Appellant) (Respondent) Assessee by : Shri Ramesh Goyal, CA & Shri Akshay Goyal, Advocate Revenue by : Ms Kajal Singh, Sr. DR Date of Hearing : 18.01.2023 Date of Pronouncement : 07.02.2023 ORDER PER C.M. GARG, JM: ITA Nos.5701 t…

DCIT, Hisar vs. M/S Synergy Waste Management Pvt. Ltd., Hisar

In the result, all the five captioned appeals filed by the Revenue are dismissed

ITA 5703/DEL/2016[2012-13]Status: DisposedITAT Delhi07 Feb 2023AY 2012-13

Bench: Shri C.M. Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ramesh Goyal, CA &For Respondent: Ms Kajal Singh, Sr. DR
Section 115JSection 119Section 139Section 143(1)Section 143(1)(a)Section 170Section 170(1)Section 44ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos.5701 to 5704/Del/2016 Assessment Years: 2011-12, 2012-13, 2012-13 & 2013-14 Assessment Year: 2014-15 DCIT, Vs. Synergy Waste Management Circle Hisar, Pvt. Ltd., Hisar. 168, Sector 27-28, Delhi Road, Hisar -125 044. PAN: AAICS9088H (Appellant) (Respondent) Assessee by : Shri Ramesh Goyal, CA & Shri Akshay Goyal, Advocate Revenue by : Ms Kajal Singh, Sr. DR Date of Hearing : 18.01.2023 Date of Pronouncement : 07.02.2023 ORDER PER C.M. GARG, JM: ITA Nos.5701 t…

DCIT, Hisar vs. M/S Synergy Waste Management Pvt. Ltd., Hisar

In the result, all the five captioned appeals filed by the Revenue are dismissed

ITA 5702/DEL/2016[2012-13]Status: DisposedITAT Delhi07 Feb 2023AY 2012-13

Bench: Shri C.M. Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ramesh Goyal, CA &For Respondent: Ms Kajal Singh, Sr. DR
Section 115JSection 119Section 139Section 143(1)Section 143(1)(a)Section 170Section 170(1)Section 44ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos.5701 to 5704/Del/2016 Assessment Years: 2011-12, 2012-13, 2012-13 & 2013-14 Assessment Year: 2014-15 DCIT, Vs. Synergy Waste Management Circle Hisar, Pvt. Ltd., Hisar. 168, Sector 27-28, Delhi Road, Hisar -125 044. PAN: AAICS9088H (Appellant) (Respondent) Assessee by : Shri Ramesh Goyal, CA & Shri Akshay Goyal, Advocate Revenue by : Ms Kajal Singh, Sr. DR Date of Hearing : 18.01.2023 Date of Pronouncement : 07.02.2023 ORDER PER C.M. GARG, JM: ITA Nos.5701 t…

DCIT, Hisar vs. M/S Synergy Waste Management Pvt. Ltd., Hisar

In the result, all the five captioned appeals filed by the Revenue are dismissed

ITA 5701/DEL/2016[2011-12]Status: DisposedITAT Delhi07 Feb 2023AY 2011-12

Bench: Shri C.M. Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ramesh Goyal, CA &For Respondent: Ms Kajal Singh, Sr. DR
Section 115JSection 119Section 139Section 143(1)Section 143(1)(a)Section 170Section 170(1)Section 44ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos.5701 to 5704/Del/2016 Assessment Years: 2011-12, 2012-13, 2012-13 & 2013-14 Assessment Year: 2014-15 DCIT, Vs. Synergy Waste Management Circle Hisar, Pvt. Ltd., Hisar. 168, Sector 27-28, Delhi Road, Hisar -125 044. PAN: AAICS9088H (Appellant) (Respondent) Assessee by : Shri Ramesh Goyal, CA & Shri Akshay Goyal, Advocate Revenue by : Ms Kajal Singh, Sr. DR Date of Hearing : 18.01.2023 Date of Pronouncement : 07.02.2023 ORDER PER C.M. GARG, JM: ITA Nos.5701 t…

Pushpa Devi Bajaj, Delhi vs. DCIT, CC-32, Delhi

In the result the appeal of the assessee in ITA No

ITA 628/DEL/2022[2013-14]Status: DisposedITAT Delhi02 Feb 2023AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri VedJain, AdvFor Respondent: Shri T.P. Kipgen, CIT- DR
Section 132Section 143(2)Section 153Section 153ASection 153A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 628/DEL/2022 [A.Y. 2013-14] Smt. Pushpa Devi Bajaj Vs. The Dy.C.I.T. AE-17, 2nd Floor Central Circle – 32 Tagore Garden, New Delhi New Delhi PAN: ABFPB 2234 D (Applicant) (Respondent) Assessee By : Shri VedJain, Adv Shri Aman Garg, CA Department By : Shri T.P. Kipgen, CIT- DR Date of Hearing : 31.01.2023 Date of Pronouncement : 02.02.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of t…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT, Corporate Circle 1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 81/CTK/2022[2012-13]Status: DisposedITAT Cuttack01 Feb 2023AY 2012-13

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT Corporate Circle-1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 80/CTK/2022[2011-12]Status: DisposedITAT Cuttack01 Feb 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT, Corporate Circle-1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 79/CTK/2022[2010-11]Status: DisposedITAT Cuttack01 Feb 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT, Corporate Circle-1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 78/CTK/2022[2009-10]Status: DisposedITAT Cuttack01 Feb 2023AY 2009-10

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT, Corporate Circle-1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 77/CTK/2022[2008-09]Status: DisposedITAT Cuttack01 Feb 2023AY 2008-09

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Bibhudutta Panda, Bhubaneswar vs. Asst.CIT, Corporate Circle-1(2), Bhubaneswar

In the result, all appeals of the assessee stand allowed

ITA 76/CTK/2022[2007-08]Status: DisposedITAT Cuttack01 Feb 2023AY 2007-08

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.76 To 81/Ctk/2022 (ननधाारण वषा / Assessment Years :2007-2008 To 2012-2013) Bibhudutta Panda, Vs Acit, Corporate Circle-1(2), Plot No.73 & 74, Jayadev Vihar, Bhubaneswar Bhubaneswar-751013 Pan No. :Adapp 6398 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Agrawalla/S.K.Hota, ArsFor Respondent: Shri M.K.Gautam, CIT-DR
Section 142(1)Section 153ASection 153D

…urt has duly noted the contrary decision of Hon'ble Delhi High Court in the case of Kabul Chawla (380 ITR 573), and Kurele Paper Mills (P.) Ltd. (380 ITR 571) and Hon'ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) while holding the decision in favour of Revenue. ii.) The Hon'ble Allahabad High Court in the case of CIT vs. Raj Kumar Arora (52 taxmann.com 172) held that the Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original a…

Essel Mining & Industries Limited, Mumbai vs. Dy Commissioner of Income Tax, Central Circle-1(4), Mumbai

In the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year

ITA 1970/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Jan 2023AY 2011-12

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. Cit, Central Circle-1(4), Industry House, 18Th Floor, 10, 9Th Floor, Old Cgo Building, Camac Street, Vs. Mk Road, Kolkata-700017. Mumbai-400020. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 Jcit, Central Circle-1(4), M/S Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9Th Floor, Old Cgo Vs. Industry House, 18Th Floor, 10, Building Annexe, Camac Street, Mumbai-400020. Kolkata-700017. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 M/S Essel Mining & Industries Dy. Cit, Central Circle-1(4), Ltd., 9Th Floor, Old Cgo Building, Vs. Industry House, 18Th Floor, 10, Mk Road

For Appellant: Mr. Yogesh Thar/
Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. CIT, Central Circle-1(4), Industry House, 18th floor, 10, 9th floor, Old CGO Building, Camac Street, Vs. MK Road, Kolkata-700017. Mumbai-400020. PAN No. AAACE 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 JCIT, Central Circle-1(4), M/s Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9th Floor, Old CGO Vs. Industry House, 18th floo…

M/S Sahaj Ankur Developers, Mumbai vs. Dy CIT 3 (4), Mumbai

In the result, the appeals of the assessee for AYs 2011-12 & 2012-13 are allowed and the appeal of the assessee for AY 2013-14 is allowed for statistical purposes

ITA 332/MUM/2020[2013-14]Status: DisposedITAT Mumbai31 Jan 2023AY 2013-14

Bench: Shri Baskaran Br, Am & Shri Aby Tvarkey, Am आयकरअपीलसं/ I.T.A. No.330/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) & आयकरअपीलसं/ I.T.A. No.331/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2012-13) & आयकरअपीलसं/ I.T.A. No.332/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2013-14) Sahaj Ankur Developers बिधम/ Dcit-Cc, 3(4) B-301, Sorrento Building 19Th Floor, Air India Vs. Besant Road, Santcruz (W) Building, Nariman Point, Mumbai-400021. Mumbai-400054. स्थधयीलेखधसं./जीआइआरसं./Pan/Gir No. : Aawfs2944L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Bharat KumarFor Respondent: Dr Manoj Kumar (DR)
Section 132(4)Section 139Section 143(2)Section 153A

…case of Smt. Kalpana M. Ruia Vs DCIT, CC 2(2) and the CBDT Circular F No. 286/2/2003-IT(Inv) dated 10-03-2003.After holding so, following the judgment of the Hon’ble Bombay High Court in the case of CIT Vs Continental Warehousing Corporation (NhavaSheva) Ltd (374 ITR 645), this Tribunal deleted the additions made in the unabated AYs holding that they were made without referring to any incriminating material found in the course of search. The Ld. AR accordingly contended that this Tribunal was bound by judicial discipline to follow the ratio laid down in the second appellate order passed by the coordinate Bench of…

M/S Sahaj Ankur Developers, Mumbai vs. Dy CIT 3 (4), Mumbai

In the result, the appeals of the assessee for AYs 2011-12 & 2012-13 are allowed and the appeal of the assessee for AY 2013-14 is allowed for statistical purposes

ITA 331/MUM/2020[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Baskaran Br, Am & Shri Aby Tvarkey, Am आयकरअपीलसं/ I.T.A. No.330/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) & आयकरअपीलसं/ I.T.A. No.331/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2012-13) & आयकरअपीलसं/ I.T.A. No.332/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2013-14) Sahaj Ankur Developers बिधम/ Dcit-Cc, 3(4) B-301, Sorrento Building 19Th Floor, Air India Vs. Besant Road, Santcruz (W) Building, Nariman Point, Mumbai-400021. Mumbai-400054. स्थधयीलेखधसं./जीआइआरसं./Pan/Gir No. : Aawfs2944L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Bharat KumarFor Respondent: Dr Manoj Kumar (DR)
Section 132(4)Section 139Section 143(2)Section 153A

…case of Smt. Kalpana M. Ruia Vs DCIT, CC 2(2) and the CBDT Circular F No. 286/2/2003-IT(Inv) dated 10-03-2003.After holding so, following the judgment of the Hon’ble Bombay High Court in the case of CIT Vs Continental Warehousing Corporation (NhavaSheva) Ltd (374 ITR 645), this Tribunal deleted the additions made in the unabated AYs holding that they were made without referring to any incriminating material found in the course of search. The Ld. AR accordingly contended that this Tribunal was bound by judicial discipline to follow the ratio laid down in the second appellate order passed by the coordinate Bench of…