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.

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 513/COCH/2010[2007-08]Status: DisposedITAT Cochin16 Dec 2019AY 2007-08

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 509/COCH/2010[2003-04]Status: DisposedITAT Cochin16 Dec 2019AY 2003-04

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 507/COCH/2010[2001-02]Status: DisposedITAT Cochin16 Dec 2019AY 2001-02

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 308/COCH/2010[2007-08]Status: DisposedITAT Cochin16 Dec 2019AY 2007-08

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 304/COCH/2010[2003-04]Status: DisposedITAT Cochin16 Dec 2019AY 2003-04

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 303/COCH/2010[2002-03]Status: DisposedITAT Cochin16 Dec 2019AY 2002-03

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

DCIT, Ernakulam vs. Matha Enterprises, Angamally

In the result, the appeals of the assessee in ITA Nos

ITA 269/COCH/2010[2001-02]Status: DisposedITAT Cochin16 Dec 2019AY 2001-02

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…IT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings:…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Welspun Corp Ltd, Mumbai

In the result, appeal filed by the assesee and appeal filed by the revenue are partly allowed for statistical purpose

ITA 5722/MUM/2015[2007-08]Status: DisposedITAT Mumbai13 Dec 2019AY 2007-08

Bench: Shri G. Manjunatha & Shri Ram Lal Negim/S Welspun Corp Ltd. Vs. Dcit,Central Circle-22 Room No.465, 4Th Floor Welspun House 7Th Floor, B-Wing Aaykar Bhawan Kamla Mills Compound M.K.Road Senapati Bapat Marg Mumbai-400 020 Lower Parel Mumbai-400 013 Pan/Gir No.Aaacw0744L (Appellant) .. (Respondent) & Dcit,Central Circle-3(3) Vs. M/S Welspun Corp Ltd. Room No.401, 4Th Floor Welspun House 7Th Floor, B-Wing Aaykar Bhawan M.K.Road Kamla Mills Compound Mumbai-400 020 Senapati Bapat Marg Lower Parel Mumbai-400 013 Pan/Gir No.Aaacw0744L (Appellant) .. (Respondent)

Section 143(3)Section 14ASection 153ASection 32Section 32(1)(iia)Section 37Section 40aSection 43(1)

…edents. 1. CIT vs Smt. Shaila Agarwal 204 Taxman 276 (All.) 2. All Cargo Global Logistics Ltd Vs. DCIT Mumbai ITAT Special Bench-137 ITD 287 3. CIT vs. Anil Kumar Bhatia 24 taxman.com 98 (Del.) 4. CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. 58 Taxmann.com 78(Bom.) 5. Jai Steel (India) Vs. ACIT 36 taxmann.com 523 (Raj) 6. Gurinder Singh Bawa Vs. DCI 28 taxmann.com 328 (Mumbai- Trib.) 6. The Ld. DR, on the other hand, strongly supporting order of the Ld.CIT(A) submitted that, the assessment for the impugned assessment year is abated as on the date of search because, the Ld. AO has reopened the a…

Welspun Corp Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, appeal filed by the assesee and appeal filed by the revenue are partly allowed for statistical purpose

ITA 5370/MUM/2015[2007-08]Status: DisposedITAT Mumbai13 Dec 2019AY 2007-08

Bench: Shri G. Manjunatha & Shri Ram Lal Negim/S Welspun Corp Ltd. Vs. Dcit,Central Circle-22 Room No.465, 4Th Floor Welspun House 7Th Floor, B-Wing Aaykar Bhawan Kamla Mills Compound M.K.Road Senapati Bapat Marg Mumbai-400 020 Lower Parel Mumbai-400 013 Pan/Gir No.Aaacw0744L (Appellant) .. (Respondent) & Dcit,Central Circle-3(3) Vs. M/S Welspun Corp Ltd. Room No.401, 4Th Floor Welspun House 7Th Floor, B-Wing Aaykar Bhawan M.K.Road Kamla Mills Compound Mumbai-400 020 Senapati Bapat Marg Lower Parel Mumbai-400 013 Pan/Gir No.Aaacw0744L (Appellant) .. (Respondent)

Section 143(3)Section 14ASection 153ASection 32Section 32(1)(iia)Section 37Section 40aSection 43(1)

…edents. 1. CIT vs Smt. Shaila Agarwal 204 Taxman 276 (All.) 2. All Cargo Global Logistics Ltd Vs. DCIT Mumbai ITAT Special Bench-137 ITD 287 3. CIT vs. Anil Kumar Bhatia 24 taxman.com 98 (Del.) 4. CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. 58 Taxmann.com 78(Bom.) 5. Jai Steel (India) Vs. ACIT 36 taxmann.com 523 (Raj) 6. Gurinder Singh Bawa Vs. DCI 28 taxmann.com 328 (Mumbai- Trib.) 6. The Ld. DR, on the other hand, strongly supporting order of the Ld.CIT(A) submitted that, the assessment for the impugned assessment year is abated as on the date of search because, the Ld. AO has reopened the a…

DCIT - CC - 4 (1), Cr- 4, Pr. CIT- (C)-2, Mumbai vs. Pkss Infrastructure Pvt. Ltd., Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5803/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

…can be framed under section 153A of the Act in the absence of incriminating material and hence this issue is squarely covered by the decision of the Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 21 | P a g e 5680 & 5681/Mum/18, 5802 & 5803/Mum/18 PKSS Infrastructure Pvt. Ltd. 9. We find that this issue now stands covered in favour of assessee and against the Revenue by the decision of Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra), wherein considering the judgment of the Sp…

DCIT - CC - 4 (1), Cr- 4, Pr. CIT- (C)-2, Mumbai vs. Pkss Infrastructure Pvt. Ltd., Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5802/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Nov 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

…can be framed under section 153A of the Act in the absence of incriminating material and hence this issue is squarely covered by the decision of the Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 21 | P a g e 5680 & 5681/Mum/18, 5802 & 5803/Mum/18 PKSS Infrastructure Pvt. Ltd. 9. We find that this issue now stands covered in favour of assessee and against the Revenue by the decision of Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra), wherein considering the judgment of the Sp…

Pkss Infrastructure Pvt. Ltd., Mumbai vs. DCIT - CC - 4 (1), Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5681/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Nov 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

…can be framed under section 153A of the Act in the absence of incriminating material and hence this issue is squarely covered by the decision of the Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 21 | P a g e 5680 & 5681/Mum/18, 5802 & 5803/Mum/18 PKSS Infrastructure Pvt. Ltd. 9. We find that this issue now stands covered in favour of assessee and against the Revenue by the decision of Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra), wherein considering the judgment of the Sp…

Pkss Infrastructure Pvt. Ltd., Mumbai vs. DCIT - CC - 4 (1), Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5680/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

…can be framed under section 153A of the Act in the absence of incriminating material and hence this issue is squarely covered by the decision of the Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 21 | P a g e 5680 & 5681/Mum/18, 5802 & 5803/Mum/18 PKSS Infrastructure Pvt. Ltd. 9. We find that this issue now stands covered in favour of assessee and against the Revenue by the decision of Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra), wherein considering the judgment of the Sp…

Asst CIT Cen Cir 3, Thane vs. Credential Equities P. Ltd, Bhayander

In the result, the appeal of Revenue dismissed

ITA 3808/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Nov 2019AY 2009-10

Bench: Shri R.C. Sharma & Shri Pawan Singh: A.Y : 2009-10

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Awungshi Gimson
Section 131Section 132Section 133(6)Section 139(1)Section 143(3)Section 68

…port. Thus the finding of fact recorded by the CIT(A) to the effect that no incriminating material was found during the course of search is as per material on record, therefore, following the decision of Hon’ble Bombay High Court in the case of All Cargo Ltd. 374 ITR 645, we do not find any infirmity in the order of CIT(A) holding that no addition can be made in case of assessment completed for which no incriminating material was found during the course of search. We had also carefully gone through the order of the Co- ordinate Bench in the case of group concerns of the assessee M/s. Teena Housing Finance Pvt. Lt…

DCIT 2(2)(1), Mumbai vs. Jik Industries Ltd, Mumbai

In the result, the appeal stands allowed for statistical purposes

ITA 7457/MUM/2016[2008-09]Status: DisposedITAT Mumbai13 Nov 2019AY 2008-09

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Sushil Kumar Poddar–Ld. CIT-DRFor Respondent: Shri Sulabh Patel- Ld. AR
Section 139(1)Section 143(3)Section 153A

…tion to the impugned order to submit that the quantum additions have wrongly been deleted by Learned first appellate authority by relying upon the decision of Hon’ble Bombay High Court rendered in CIT V/s Continental Warehousing Corporation (Nhava Sheva) Ltd. 58 Taxmann.com 78 ignoring the fact that incriminating statement justifying additions for the year under consideration were recorded during search proceedings and the additions were made on the basis of incriminating statements and therefore, the reliance on the said decision was mis-placed. Our attention has been drawn to the assessment order to fortify the…

Naresh J. Kotak, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 6(4), Mumbai

In the result, all the appeals of the assessee are partly allowed

ITA 4635/MUM/2017[2007-08]Status: DisposedITAT Mumbai06 Nov 2019AY 2007-08

Bench: Shri Waseem Ahmed & Shri Ramlal Negiआयकर अपील सं./Ita Nos. 4635-4637 & 4641/Mum/2017 "नधा"रण वष"/Asstt. Years: (2006-2007 To 2009-10) Shri Naresh J. Kotak, D.C.I.T., C/O. Kalyaniwalla & Mistry Llp, Vs. Central Circle-6(4), Esplanade House, 2Nd Floor, 29, (Formerly A.C.I.T., Hazarimal Somani Marg, Fort, Central Circle 39) Mumbai-400001. Mumbai.

For Respondent: Lakshmi Vara Prasad Gode
Section 143(3)Section 153A

…5-4637 & 4641/MUM/2017 Asstt. Years ( 2006-07 to 2009-10) 7 10. He placed reliance on the decisions of the Hon’ble Bombay High Court in the case of CIT vs. Continental warehousing corporation (Nhava Shiva) Ltd. and All Cargo Global Logistics ltd. reported in 374 ITR 645. 9.2 The ld. AR also argued that the fact that there was no incriminating document found during the search was also admitted by the ld. CIT-A in his order. However, he(CIT(A)) made the addition merely on the reasoning that the assessee admitted that he (Assessee) omitted to offer the deemed rental income with respect to the impugned properties an…

Deputy Commissioner of Income Tax Central Circle-6(2), Mumbai vs. Sameer Nerurkar, Mumbai

In the result, the appeals are dismissed

ITA 4891/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 Oct 2019AY 2007-08

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08 & Assessment Year: 2008-09

For Appellant: Mr. Gaurav Kabra, ARFor Respondent: Ms. Vidisha Kalara, CIT-DR
Section 143(1)Section 143(1)(a)Section 143(3)Section 144Section 153A

…n assessee’s case. 4. On the other hand, the ld. counsel for the assessee submits that the issue in the present appeal is decided in its favour by the judgement of the Hon’ble Bombay High Court in the case of CIT v. Continental Warehousing Corporation (2016) 374 ITR 645 (Bom). Therefore, it is stated by him that the order passed by the ld. CIT(A) be affirmed. 5. The short question here is : Whether addition can be made in respect of an unabated assessment which has become final if no incriminating material is found during the search ? ITA 4883 & 4891/MUM/2019/A.Y.2008-09 & 2007-08 SAMEER NERURKAR 4 We have…

Deputy Commissioner of Income Tax Central Circle-6(2), Mumbai vs. Sameer Nerurkar, Mumbai

In the result, the appeals are dismissed

ITA 4883/MUM/2017[2008-09]Status: DisposedITAT Mumbai31 Oct 2019AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08 & Assessment Year: 2008-09

For Appellant: Mr. Gaurav Kabra, ARFor Respondent: Ms. Vidisha Kalara, CIT-DR
Section 143(1)Section 143(1)(a)Section 143(3)Section 144Section 153A

…n assessee’s case. 4. On the other hand, the ld. counsel for the assessee submits that the issue in the present appeal is decided in its favour by the judgement of the Hon’ble Bombay High Court in the case of CIT v. Continental Warehousing Corporation (2016) 374 ITR 645 (Bom). Therefore, it is stated by him that the order passed by the ld. CIT(A) be affirmed. 5. The short question here is : Whether addition can be made in respect of an unabated assessment which has become final if no incriminating material is found during the search ? ITA 4883 & 4891/MUM/2019/A.Y.2008-09 & 2007-08 SAMEER NERURKAR 4 We have…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5269/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…ion statement placed at page number 171 – 175 of the paper book 1 of the assessee. To support its contention he further relied upon the decision of the honourable Bombay High Court in CIT vs. Continental warehousing Corp Ltd and All Cargo Global Logistics Ltd 374 ITR 645 (2015) (BOM). He further relied upon the decision of the honourable jurisdictional High Court in CIT (C) vs Kabul Chawla (Delhi) (2015) 61 taxmann.com 412 and specifically at para number 37 and 38 of that order which held that assessment has to be made u/s 153A only on the basis of incriminating material and in the absence of any incriminating ma…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3743/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…ion statement placed at page number 171 – 175 of the paper book 1 of the assessee. To support its contention he further relied upon the decision of the honourable Bombay High Court in CIT vs. Continental warehousing Corp Ltd and All Cargo Global Logistics Ltd 374 ITR 645 (2015) (BOM). He further relied upon the decision of the honourable jurisdictional High Court in CIT (C) vs Kabul Chawla (Delhi) (2015) 61 taxmann.com 412 and specifically at para number 37 and 38 of that order which held that assessment has to be made u/s 153A only on the basis of incriminating material and in the absence of any incriminating ma…