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 367,368 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.

Golf Technologies Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5566/DEL/2012[2007-08]Status: DisposedITAT Delhi27 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri R.S. Ahuja, CAFor Respondent: Ms. Sunita Singh, CIT-DR
Section 132Section 132(4)Section 153ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.5565/DEL/2012 Assessment Year: 2006-2007 Golf Technologies Pvt. Asstt. Commissioner of Ltd., Income Tax, Central Circle-II, GK House-187A, Flat No- Vs. New Delhi. 102, Sant Nagar East of Kailash, New Delhi. TAN/PAN: AACCG4538J (Appellant) (Respondent) I.T.A. No.5566/DEL/2012 Assessment Year: 2007-2008 Golf Technologies Pvt. Asstt. Commissioner of Income Ltd., Tax, Central Circle-II, New GK House-187A, Flat No- Vs. Delhi. 102, Sant Nagar East of Kaila…

Golf Technologies Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5565/DEL/2012[2006-07]Status: DisposedITAT Delhi27 Aug 2020AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri R.S. Ahuja, CAFor Respondent: Ms. Sunita Singh, CIT-DR
Section 132Section 132(4)Section 153ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.5565/DEL/2012 Assessment Year: 2006-2007 Golf Technologies Pvt. Asstt. Commissioner of Ltd., Income Tax, Central Circle-II, GK House-187A, Flat No- Vs. New Delhi. 102, Sant Nagar East of Kailash, New Delhi. TAN/PAN: AACCG4538J (Appellant) (Respondent) I.T.A. No.5566/DEL/2012 Assessment Year: 2007-2008 Golf Technologies Pvt. Asstt. Commissioner of Income Ltd., Tax, Central Circle-II, New GK House-187A, Flat No- Vs. Delhi. 102, Sant Nagar East of Kaila…

DCIT, New Delhi vs. M/S. Venus Overseas Pvt. Ltd., New Delhi

In the result, appeals of the Revenue are dismissed

ITA 277/DEL/2015[2007-08]Status: PendingITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Ms. Sunita Singh, CIT-D.RFor Respondent: Shri Kapil Goel, Adv
Section 153CSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos. 276, 277, 278 & 280/DEL/2015 [A.Ys 2006-07, 2007-08, 2008-09 & 2010-11] DCIT Vs. Venus Overseas Pvt. Ltd., Central Circle – 31, 112, DDA HOG Market, New Delhi Rajendra Palace, New Delhi PAN No. AAACV 0872 E [Appellant] [Respondent] Date of Hearing : 20.08.2020 Date of Pronouncement : 25.08.2020 Assessee by : Ms. Sunita Singh, CIT-D.R Revenue by : Shri Kapil Goel, Adv. ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER,…

DCIT, New Delhi vs. M/S. Venus Overseas Pvt. Ltd., New Delhi

In the result, appeals of the Revenue are dismissed

ITA 276/DEL/2015[2006-07]Status: PendingITAT Delhi25 Aug 2020AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Ms. Sunita Singh, CIT-D.RFor Respondent: Shri Kapil Goel, Adv
Section 153CSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos. 276, 277, 278 & 280/DEL/2015 [A.Ys 2006-07, 2007-08, 2008-09 & 2010-11] DCIT Vs. Venus Overseas Pvt. Ltd., Central Circle – 31, 112, DDA HOG Market, New Delhi Rajendra Palace, New Delhi PAN No. AAACV 0872 E [Appellant] [Respondent] Date of Hearing : 20.08.2020 Date of Pronouncement : 25.08.2020 Assessee by : Ms. Sunita Singh, CIT-D.R Revenue by : Shri Kapil Goel, Adv. ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER,…

Jayant B Patel, Mumbai vs. ACIT CC13, Mumbai

In the result, appeal filed by the assessee for assessment year 2003-2004

ITA 5550/MUM/2012[2003-04]Status: DisposedITAT Mumbai31 Jul 2020AY 2003-04

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2003-04 Jayant B Patel, The Acit- Cc-13, B/27, Clifton Society, 10Th Flr, Cgo, Churchgate, Near Centuar Hotel, Mumbai - 20 Juhu Vile Parle (W), Vs. Mumbai - 49 Pan: Aacpp6414H (Appellant) (Respondent) Assessee By : Shri V. Chandra Sekhar (Ar) Revenue By : Shri Rahul Raman (Cit Dr) Date Of Hearing: 25/06/2020 Date Of Pronouncement: 31/07/2020

For Appellant: Shri V. Chandra Sekhar (AR)For Respondent: Shri Rahul Raman (CIT DR)

…and 2004-05 basically on the ground that no incriminating material was found during search. The Tribunal has decided said issue by following the ratio laid down by the Hon’ble Mumbai High Court in the case of Continental Warehousing Corporation (Nhava Sheva) 374 ITR 645, decision of the Delhi Bench of the Tribunal in the case of Jakson Enterprises, ITA No. 383/Del/2013, decision of Jodhpur Bench of the ITAT in the case of Vishal Dembla 40 taxmann.com 134, decision of the Mumbai Bench of the Tribunal in the case of Jayendra P Jhaveri 46 taxmann.com 457 and the decisions of the other Benches of the Tribunal. The L…

Cheryl J Patel, Mumbai vs. ACIT CC13, Mumbai

In the result, the appeals of assessee are partly

ITA 5540/MUM/2012[2003-04]Status: DisposedITAT Mumbai07 Jul 2020AY 2003-04

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आयकर अपील िं./ Ita No.5544/Mum/2012 (ननर्ाारण वर्ा / Assessment Years 2003-04) Mr. Punit J Patel The Asst. Commissioner Of B/27, Clifton Society Near Centuar Income Tax, Central Circle-13 बनाम/ Hotel, Juhu Vile Parele (W), Mumbai Vs. Mumbai-49 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Agrpp9056G आयकर अपील िं./ Ita No.5540/Mum/2012 (ननर्ाारण वर्ा / Assessment Years 2003-04) आयकर अपील िं./ Ita No.5541/Mum/2012 (ननर्ाारण वर्ा / Assessment Years 2004-05) Mrs. Cheryl J Patel The Asst. Commissioner Of B/27, Clifton Society Near Centuar Income Tax, Central Circle-13 बनाम/ Hotel, Juhu Vile Parele (W), Mumbai Vs. Mumbai-49 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aacpp6413A अपीलार्थी की ओर े/ Appellant By : Shri Nishit Gandhi, Ar प्रत्यर्थी की ओर े/ Respondent By : Shri Sreekar, Cit Dr ुनवाई की तारीख / Date Of Hearing: 07.07.2020 घोर्णा की तारीख / Date Of Pronouncement: 07.07.2020 आदेश / O R D E R

For Appellant: Shri Nishit Gandhi, ARFor Respondent: Shri Sreekar, CIT DR
Section 132Section 143(3)Section 153A

…0.01.2007. The learned Counsel for the assessee stated that once there is no incriminating material, the issue is squarely covered by the decision of Hon’ble Bombay High Court in the case of CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom) and moreover, the issue is squarely covered in assessee’s group case i.e. ITA Nos.5549 to 5552, Jayant B. Patel in 5554/Mum/2012 & 7524/Mum/2013 for AYs :2001-02 to 2007- 08 order dated 10.08.2016, wherein the Tribunal has considered this issue in great detail in Paras 17 to 26. Finally, Tribunal held as under: - “Respectfully following the…

DCIT, CC- 1 (2), Mumbai vs. Starlog Enterprises Ltd.(Formerly Known Abg Infralogistics Ltd.), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 502/MUM/2019[2005-06]Status: DisposedITAT Mumbai20 May 2020AY 2005-06

Bench: Shri G. Manjunatha & Shri Ravish Sood

Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 80I

…ngs. In such cases it is only the seized material and undisclosed income emanating out of the search proceedings, which is relevant for the purpose of assessment. 10.19 The Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation [374 ITR 645], has held that when the assessment has attained finality, then the AO while passing the independent assessment order u/s 153A of the Act can't disturb the assessment / reassessment order which has attained finality, unless the materials gathered in the course of the proceedings u/s 132 of the Act establish that the reliefs granted under the fina…

Asst CIT CC 1 (1), Mumbai vs. M/S B & M Buildcon, Mumbai

Appeal stand allowed in terms of our above order whereas the revenue’s appeal stands dismissed

ITA 7472/MUM/2019[2013-14]Status: DisposedITAT Mumbai20 Mar 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No.6673/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) & आयकरअपील िं./ I.T.A. No.6674/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) M/S. B & M Buildcon Dcit-Central Circle-1(1) V-Time Square, Level 13 Room No.903, 9Th Floor बिाम/ Plot No.3, Sector-15 Pratishtha Bhavan Vs. Palm Beach Road, Cbd Belapur Old Cgo Bdg. (Annexe) Navi Mumbai- 400 614. M.K. Road, Mumbai- 400 020. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील िं./ I.T.A. No.7472/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Acit-Central Circle-1(1) M/S. B & M Buildcon Room No.903, 9Th Floor V-Time Square, Level 13 बिाम/ Pratishtha Bhavan Plot No.3, Sector-15 Vs. Old Cgo Bdg. (Annexe) Palm Beach Road, Cbd Belapur M.K. Road, Mumbai- 400 020. Navi Mumbai- 400 614. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vijay Mehta-Ld.Ar Revenue By : Shri Rahul Raman-Ld. Cit- Dr ुनवाई की तारीख/ : 20/02/2020 Date Of Hearing घोषणा की तारीख / : 20/03/2020 Date Of Pronouncement

For Appellant: Shri Vijay Mehta-Ld.ARFor Respondent: Shri Rahul Raman-Ld. CIT- DR
Section 143(3)Section 153A

…tion was not pending on the date of search and the time limit for issue of scrutiny notice u/s 143(2) had already expired on 30/09/2014. Therefore, the binding case law of Hon’ble Bombay High Court rendered in CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645] was squarely applicable to the fact of the case and therefore, no addition could be made in the hands of the assessee. For the submission that third-party statement post search proceedings could not be termed as incriminating material for the purpose of Sec.153A, reliance was placed on the decision of this Tribunal rendered in cross-appeals for…

B & M Buildcon, Mumbai vs. DCIT, CC- 1 (1), Mumbai

Appeal stand allowed in terms of our above order whereas the revenue’s appeal stands dismissed

ITA 6674/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Mar 2020AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No.6673/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) & आयकरअपील िं./ I.T.A. No.6674/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) M/S. B & M Buildcon Dcit-Central Circle-1(1) V-Time Square, Level 13 Room No.903, 9Th Floor बिाम/ Plot No.3, Sector-15 Pratishtha Bhavan Vs. Palm Beach Road, Cbd Belapur Old Cgo Bdg. (Annexe) Navi Mumbai- 400 614. M.K. Road, Mumbai- 400 020. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील िं./ I.T.A. No.7472/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Acit-Central Circle-1(1) M/S. B & M Buildcon Room No.903, 9Th Floor V-Time Square, Level 13 बिाम/ Pratishtha Bhavan Plot No.3, Sector-15 Vs. Old Cgo Bdg. (Annexe) Palm Beach Road, Cbd Belapur M.K. Road, Mumbai- 400 020. Navi Mumbai- 400 614. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vijay Mehta-Ld.Ar Revenue By : Shri Rahul Raman-Ld. Cit- Dr ुनवाई की तारीख/ : 20/02/2020 Date Of Hearing घोषणा की तारीख / : 20/03/2020 Date Of Pronouncement

For Appellant: Shri Vijay Mehta-Ld.ARFor Respondent: Shri Rahul Raman-Ld. CIT- DR
Section 143(3)Section 153A

…tion was not pending on the date of search and the time limit for issue of scrutiny notice u/s 143(2) had already expired on 30/09/2014. Therefore, the binding case law of Hon’ble Bombay High Court rendered in CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645] was squarely applicable to the fact of the case and therefore, no addition could be made in the hands of the assessee. For the submission that third-party statement post search proceedings could not be termed as incriminating material for the purpose of Sec.153A, reliance was placed on the decision of this Tribunal rendered in cross-appeals for…

B & M Buildcon, Mumbai vs. DCIT, CC- 1 (1), Mumbai

Appeal stand allowed in terms of our above order whereas the revenue’s appeal stands dismissed

ITA 6673/MUM/2019[2013-14]Status: DisposedITAT Mumbai20 Mar 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No.6673/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) & आयकरअपील िं./ I.T.A. No.6674/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) M/S. B & M Buildcon Dcit-Central Circle-1(1) V-Time Square, Level 13 Room No.903, 9Th Floor बिाम/ Plot No.3, Sector-15 Pratishtha Bhavan Vs. Palm Beach Road, Cbd Belapur Old Cgo Bdg. (Annexe) Navi Mumbai- 400 614. M.K. Road, Mumbai- 400 020. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील िं./ I.T.A. No.7472/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Acit-Central Circle-1(1) M/S. B & M Buildcon Room No.903, 9Th Floor V-Time Square, Level 13 बिाम/ Pratishtha Bhavan Plot No.3, Sector-15 Vs. Old Cgo Bdg. (Annexe) Palm Beach Road, Cbd Belapur M.K. Road, Mumbai- 400 020. Navi Mumbai- 400 614. स्थायीलेखा िं./जीआइआर िं./Pan/Gir No. Aalfb-6551-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vijay Mehta-Ld.Ar Revenue By : Shri Rahul Raman-Ld. Cit- Dr ुनवाई की तारीख/ : 20/02/2020 Date Of Hearing घोषणा की तारीख / : 20/03/2020 Date Of Pronouncement

For Appellant: Shri Vijay Mehta-Ld.ARFor Respondent: Shri Rahul Raman-Ld. CIT- DR
Section 143(3)Section 153A

…tion was not pending on the date of search and the time limit for issue of scrutiny notice u/s 143(2) had already expired on 30/09/2014. Therefore, the binding case law of Hon’ble Bombay High Court rendered in CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645] was squarely applicable to the fact of the case and therefore, no addition could be made in the hands of the assessee. For the submission that third-party statement post search proceedings could not be termed as incriminating material for the purpose of Sec.153A, reliance was placed on the decision of this Tribunal rendered in cross-appeals for…

Mr. Yunus Zia, Bangalore vs. DCIT, Bangalore

In the result, all the five appeals of the assessee are allowed in the terms indicated above

ITA 126/BANG/2013[2003-04]Status: DisposedITAT Bangalore20 Mar 2020AY 2003-04

Bench: Shri N. V. Vasudevan & Shri A. K. Garodia

For Appellant: Shri. S. Ramasubramanian, CAFor Respondent: Shri. Dilip, Junior Standing Counsel
Section 132Section 143(1)Section 143(2)Section 153ASection 154

…26 against which SLP was filed by the revenue before Hon’ble Apex court which is dismissed as per judgment reported in 257 Taxman 441 (SC) and of Hon’ble Bombay High Court rendered in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd., 374 ITR 645 . Reliance was also placed ITA No. 126 to 130/Bang/2013 Page 3 of 24 on the Tribunal order rendered in the case of ACIT vs. Pratibha Industries Ltd., 23 ITR (Trib) 766, copy available on pages 297 to 336 of the Paper Book and in particular our attention was drawn to para No.45 of this Tribunal order available on 318 of the Paper Book and it was…

D.C.I.T. Cent. Cir. - 7(2), Mumbai vs. Rajahmundhry Expressway Ltd., Mumbai

In the result, appeals are dismissed

ITA 6487/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Mar 2020AY 2008-09

Bench: Shri Saktijit Dey & Shri G. Manjunatha

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.6487/Mum./2017 (Assessment Year : 2008–09) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–7(2), Mumbai v/s Rajahmundry Expressway Ltd. 2nd Floor, Centric Plaza Plot no.8, Pocket–4, Sector–11 ……………. Respondent Dwaraka, New Delhi 110 075 PAN – AABCR0929A Cross Objection no.67/Mum./2019 (Arising out of ITA no.6487/Mum./2017) (Assessment Year : 2008–09) Rajahmundry Expressway Pvt. Ltd. 803, 7th Floor, A–Wing, One BKC ……………. Cross Objector G–Block, Bandra Ku…

Rukmani Agencies Private Limited, Mumbai vs. DCIT, Cent.Cir-5(1), Mumbai

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

ITA 2562/MUM/2018[2010-11]Status: DisposedITAT Mumbai02 Mar 2020AY 2010-11

Bench: Shri R.C.Sharmarukmani Agencies Private Vs. D.C.I.T., Limited, Central Circle-5(1), 4Th Floor, Silver Metropolis, 19Th Floor, Air India Jaicoach Compound, Building, Nariman Point, Opposite Bimbisar Nagar, Mumbai-400021. Western Express, Highway Goregaon (E), Mumbai- 400063. Pan/Gir No.Aaacr 4998 P (Appellant) .. (Respondent)

For Appellant: “1. The ld. CIT(A) has erred in law and on facts in upholding the additions made
Section 132(1)Section 143(3)Section 14ASection 68

…additions could be made in the assessment framed u/s 153A of the I.T.Act, 1961. This legal proposition is supported by the decision of Hon’ble jurisdictional Bombay High Court in the case of CIT vs Continental warehousing corporation (Nhava Sheva Ltd. (2015) 374 ITR 645, where the Hon’ble High Court clearly held that in absence of incriminating material no additions could be made, in respect of assessment which become final and no proceedings is pending, as on the date of search. Therefore, we are of the considered view that the AO was erred in making additions towards disallowances of expenditure, in relation t…

Kusumlata Sonthalia, Kolkata vs. Principal CIT, Central - 1, Kolkata

Appeal is allowed

ITA 1112/KOL/2019[2011-12]Status: DisposedITAT Kolkata28 Feb 2020AY 2011-12

Bench: Shri P. M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं/I.T.A No.1112/Kol/2019 ("नधा"रण वष" / Assessment Year: 2011-12) Kusumlata Sonthalia Vs. Pcit, Central-1, Kolkata. 34, Pankaj Mallick Sarani, Jayantika Apartment, 1St Floor, Ballygunge, Kolkata – 700019. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abbpa8446Q (Appellant) .. (Respondent) Appellant By : Shri Nirav Shesth, Aca Respondent By : Shri Ram Bilash Meena, Cit सुनवाई क" तार"ख/ Date Of Hearing : 13/02/2019 घोषणा क" तार"ख/Date Of Pronouncement : 28/02/2020 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2011-12 Arises Against The Principal Commissioner Of Income Tax, Central-1, Kolkata’S Order Dated 28.02.2019 Involving Proceedings U/S 153A/143(3) Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused. 2. Coming To The Basic Relevant Facts, We Notice That The Pcit’S Action Under Challenge Has Assumed Revision Jurisdiction Vested U/S 263 Of The Act To Hold The Regular Assessment In Question Framed In Assessee’S Case On 30.12.2016 As An Erroneous One Causing Prejudice To Interest Of The Revenue On The Ground That The Assessing Officer Had Failed To Carry Out Factual Verification/Necessary Enquires/Investigation Regarding The Tax-Payer’S Long Term Capital Losses Of Rs.156075/- & Gains Of Rs.13010/- As Per Stamp Duty Valuation(S) Of Rs.1465454/-And Rs.1353454/-; Respectively. He Thus Sought To Invoke Section

For Appellant: Shri Nirav Shesth, ACAFor Respondent: Shri Ram Bilash Meena, CIT
Section 14ASection 153ASection 263

…during the course of search, the Assessing Officer could not have either taken up or disallowed the assessee’s long term capital losses or gains (supra) as per CIT vs. Kabul Chawla (2016) 380 ITR 573(Delhi), CIT vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) and PCIT vs. Salasar Stock Broking Ltd. GA 1929 of 2016 ITAT No.264/2016 dt. 24.05.2016 (Cal) to this effect. That being the case, the PCIT has erred in law and on facts in holding the Assessing Officer’s assessment in question to be an erroneous one causing prejudice to interest of the Revenue; simultaneously, as held in hon’ble apex court…

Pradeep Kumar Sonthalia, Kolkata vs. Principal CIT, Central - 1, Kolkata

Appeal is allowed

ITA 1150/KOL/2018[2010-11]Status: DisposedITAT Kolkata28 Feb 2020AY 2010-11

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं/I.T.A No.1150/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Pradeep Kumar Sonthalia Vs. Pcit, Central-1, Kolkata. 34, Pankaj Mallick Sarani, Jayantika Apartment, 1St Floor, Ballygunge, Kolkata – 700019. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahfps8270A (Appellant) .. (Respondent) Appellant By : Shri Nirav Shesth, Aca Respondent By : Shri Ram Bilash Meena, Cit सुनवाई क" तार"ख/ Date Of Hearing : 30/12/2019 घोषणा क" तार"ख/Date Of Pronouncement : 28/02/2020 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2010-11 Arises Against The Principal Commissioner Of Income Tax, Central-1, Kolkata’S Order Dated 15.01.2018 Involving Proceedings U/S 263 Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused. 2. Coming To The Basic Relevant Facts, We Notice That The Pcit’S Revision Directions/Order Under Challenge Dated 15.01.2018 Have Assumed Jurisdiction Vested U/S 263 Of The Act To Hold The Regular Assessment In Question Dated 30.12.2016 As An Erroneous One Causing Prejudice To Interest Of The Revenue On The Ground That The Assessing Officer Had Failed To Carry Out Necessary Factual Enquires/Investigation Regarding The Tax-Payer’S Deduction Claim Raised U/S 54 R.W.

For Appellant: Shri Nirav Shesth, ACAFor Respondent: Shri Ram Bilash Meena, CIT
Section 14ASection 153ASection 263Section 54Section 54F

…during the course of search, the Assessing Officer could not have either taken up or disallowed the assessee’s long term capital losses or gains (supra) as per CIT vs. Kabul Chawla (2016) 380 ITR 573(Delhi), CIT vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) and PCIT vs. Salasar Stock Broking Ltd. GA 1929 of 2016 ITAT No.264/2016 dt. 24.05.2016 (Cal) to this effect. That being the case, the PCIT has erred in law and on facts in holding the Assessing Officer’s assessment in question to be an erroneous one causing prejudice to interest of the Revenue; simultaneously, as held in hon’ble apex court…

Gammon Infrastructure Projects Ltd., Mumbai vs. ACIT CC-41 (Presently With D.C.I.T. Cent. Cir. - 7(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2618/MUM/2018[2007-08]Status: DisposedITAT Mumbai06 Feb 2020AY 2007-08

Bench: Shri Shamim Yahya (Am) & Shri Ramlal Negi (Jm)

Section 132Section 143(3)Section 153ASection 153CSection 80Section 80I

…tion is without any incriminating material found during search assessment was not within jurisdiction. Assessee in this regard relied upon the decision of Hon'ble Bombay High Court in the case of CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645) and CIT Vs. All Cargo Global Logistics Ltd. (374 ITR 645). Learned CIT(A) asked for the remand on the additional ground from the Assessing Officer. However, there was no report from the Assessing Officer. After noting these facts learned CIT(A) held that in view of several incriminating documents found during the course of search u/s. 132, relat…

Deputy Commissioner of Income Tax - Central Circle 1(2), Mumbai vs. Jwc Logistics Park Private Limited, Mumbai

In the result all the appeals filed by the revenue are dismissed

ITA 576/MUM/2018[2010-11]Status: DisposedITAT Mumbai08 Jan 2020AY 2010-11

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.576/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) आयकरअपीलसं./ I.T.A. No.577/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2011-12) आयकरअपीलसं./ I.T.A. No.578/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) आयकरअपीलसं./ I.T.A. No.6468/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2013-14) D.C.I.T, C.C 1(2) M/S. Jwc Logistics Park P.Ltd. Shop No. 8 To 11, 1St R. No. 906, 9Th Fl., Old Cgo बिधम/ Fl., Vaibhav Apt, Sahar Bldg., Annex-Bldg, M.K. Pipe Line Road, Sahar, Road, Mumbai-400020 Vs. Andheri-E, Mumbai-400 069. स्थायीलेखासं./जीआइआरसं./Pan No. Aabcj231E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Sushil Kumar Poddar, Dr प्रत्यथीकीओरसे/Respondentby : Shri Satish Mody, Ar सुनवाईकीतारीख/ : 12.12.2019 Date Of Hearing घोषणाकीतारीख / : 08.01.2020 Date Of Pronouncement

For Appellant: Shri Sushil Kumar PoddarFor Respondent: Shri Satish Mody, AR
Section 132Section 801Section 80I

…ecisions in case of All Cargo Global Logistics Ltd. (supra) and Continental Warehousing Corporation (Nhava Sheva) (supra) have been upheld by this Court in Commissioner of Income Tax v. 1. Continental Warehousing Corporation (Nhava Sheva) Ltd. and anr. [2015] 374 ITR 645 (Bom) while dismissing the Revenue's Appeal. This issue therefore stands concluded in favour of the respondent assessee." 6.1 Facts being identical, we follow the above decision of the Hon'ble Bombay High Court and uphold the order of the Ld. 7. Having examined the relevant documents available on record we find that the Ld. CIT(A) has rightly all…

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2419/MUM/2012[2007-08]Status: DisposedITAT Mumbai06 Jan 2020AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…confirming the additions made by the Ld. AO.” 4. The learned Counsel for the assessee stated that this issue is squarely covered by the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom), wherein Hon’ble Bombay High Court held as under: - 5 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. “31. We, therefore, hold that the Special Bench's understanding of the legal provision is not perverse nor does it suffer from any error of law apparent on the face of the record. The Special Bench in that regard held…

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2418/MUM/2012[2006-07]Status: DisposedITAT Mumbai06 Jan 2020AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…confirming the additions made by the Ld. AO.” 4. The learned Counsel for the assessee stated that this issue is squarely covered by the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom), wherein Hon’ble Bombay High Court held as under: - 5 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. “31. We, therefore, hold that the Special Bench's understanding of the legal provision is not perverse nor does it suffer from any error of law apparent on the face of the record. The Special Bench in that regard held…

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2417/MUM/2012[2005-06]Status: DisposedITAT Mumbai06 Jan 2020AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…confirming the additions made by the Ld. AO.” 4. The learned Counsel for the assessee stated that this issue is squarely covered by the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom), wherein Hon’ble Bombay High Court held as under: - 5 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. “31. We, therefore, hold that the Special Bench's understanding of the legal provision is not perverse nor does it suffer from any error of law apparent on the face of the record. The Special Bench in that regard held…