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.

Deputy Commissioner of Income Tax, Circle- 3, Guwahati vs. M/S. Satyam Ispat (North East) Limited, Banderdewa

Appeals are dismissed

ITA 84/GTY/2017[2007-08]Status: DisposedITAT Guwahati02 Aug 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 153A

…uring the search. In support of its contention, the appellant has relied upon the following case laws:- i) All Cargo Global Logistics Ltd. V/s. DCIT (2012) 137 I.T.D. 287 (Mumbai)(S.B.) (ii) C.I.T. V/s. Continental Warehousing Corpn. (Ngava Sheva) Ltd. (2015) 374 ITR 645 (Bom.) (iii) Marigold merchandise Pvt. Ltd. V/s. D.C.I.T. (2014)164 TTJ 448 (Delhi "F" Bench) (iv) Jai Steel (India) V/s. A.C.I.T. (2013) 259 CTR 281 (Rajasthan) ITA No.83-84/Gau/2017 A.Ys. 2006-07 &2007-08 DCIT, Cir-3 Guwa Vs. M/s Satyam Ispat (NE) Ltd. Page 3 (v) A.C.I.T. V/s. Pratibha Industries Ltd. (2013) 141 I.T.D. 151 (Mumbai) (vi) A.C.I.…

Deputy Commissioner of Income Tax, Circle- 3, Guwahati vs. M/S. Satyam Ispat (North East) Limited, Banderdewa

Appeals are dismissed

ITA 83/GTY/2017[2006-07]Status: DisposedITAT Guwahati02 Aug 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 153A

…uring the search. In support of its contention, the appellant has relied upon the following case laws:- i) All Cargo Global Logistics Ltd. V/s. DCIT (2012) 137 I.T.D. 287 (Mumbai)(S.B.) (ii) C.I.T. V/s. Continental Warehousing Corpn. (Ngava Sheva) Ltd. (2015) 374 ITR 645 (Bom.) (iii) Marigold merchandise Pvt. Ltd. V/s. D.C.I.T. (2014)164 TTJ 448 (Delhi "F" Bench) (iv) Jai Steel (India) V/s. A.C.I.T. (2013) 259 CTR 281 (Rajasthan) ITA No.83-84/Gau/2017 A.Ys. 2006-07 &2007-08 DCIT, Cir-3 Guwa Vs. M/s Satyam Ispat (NE) Ltd. Page 3 (v) A.C.I.T. V/s. Pratibha Industries Ltd. (2013) 141 I.T.D. 151 (Mumbai) (vi) A.C.I.…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 170/CHNY/2019[2014-15]Status: DisposedITAT Chennai31 Jul 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 169/CHNY/2019[2013-14]Status: DisposedITAT Chennai31 Jul 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 168/CHNY/2019[2012-13]Status: DisposedITAT Chennai31 Jul 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 167/CHNY/2019[2011-12]Status: DisposedITAT Chennai31 Jul 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 166/CHNY/2019[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 165/CHNY/2019[2009-10]Status: DisposedITAT Chennai31 Jul 2019AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Cir-1, Madurai vs. Late D Chandran, Turicorin

In the result, the appeal of the Revenue in ITA

ITA 164/CHNY/2019[2008-09]Status: DisposedITAT Chennai31 Jul 2019AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Circle-1, Madurai vs. C Nilavathy, Tuticorin

In the result, the appeal of the Revenue in ITA

ITA 131/CHNY/2019[2013-14]Status: DisposedITAT Chennai31 Jul 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Circle-1, Madurai vs. C Nilavathy, Tuticorin

In the result, the appeal of the Revenue in ITA

ITA 130/CHNY/2019[2011-12]Status: DisposedITAT Chennai31 Jul 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

DCIT, Central Circle-1, Madurai vs. C Nilavathy, Tuticorin

In the result, the appeal of the Revenue in ITA

ITA 124/CHNY/2019[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. Nos.124, 130 & 131/Chny/2019 "नधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2013-14. The Deputy Commissioner Of Vs. C. Nilavathy, Income Tax, No.137A, Pudurpandiapuram, Central Circle -1, Tuticorin 628 002. Madurai.

For Appellant: Dr. S. Bharath, IRS, CITFor Respondent: Shri. K.G. Raghunath, Adv
Section 132Section 143(3)Section 153A

…issue that may arise for consideration is whether in the assessment framed pursuant to notices issued u/s.153A of the Act an addition can be made dehorse the seized material. The Hon’ble Bombay High Court in the case of Continental Warehousing Corporation, 374 ITR 645 held that in the absence of any incriminating material found as a result of search proceeding no addition can be made. Similar view was taken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj)…

Smt.Nimmi K. Chhabria, Mumbai vs. DCIT Central Circle-47, Mumbai

In the result, revenue’s appeal is dismissed and the assessee’s appeal is allowed for statistical purposes

ITA 1237/MUM/2018[2008-09]Status: DisposedITAT Mumbai30 Jul 2019AY 2008-09

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-2009 The Dcit-Cc-8(4), Smt. Nimmi K. Chhabria, 6Th Floor, Room No. 658, The Designers, B-802, Aayakar Bhavan, M.K. Road, Surya Apartments, B.D. Road, Mumbai - 400020 Vs. Mumbai - 400026 Pan: Aaapc6121G (Appellant) (Respondent) Assessment Year: 2008-2009 Smt. Nimmi K. Chhabria, The Dcit-Central Circle 47 The Designers, B-802, Aayakar Bhavan, Surya Apartments, B.D. Road, Mumbai Mumbai - 400026 Vs. Pan: Aaapc6121G (Appellant) (Respondent) Revenue By : Shri Chaitanya Anjaria (Dr) Assessee By : Shri Mayur Kisnadwala (Ar) Date Of Hearing: 05/07/2019 Date Of Pronouncement: 30/07/2019

For Appellant: Shri Mayur Kisnadwala (AR)For Respondent: Shri Chaitanya Anjaria (DR)
Section 132Section 143Section 153ASection 50Section 50C

…pellant has contended that the addition of short term capital gain is not based on any seized document and, therefore, the addition is not sustainable in view of the decision of the Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (58 Taxmann.com 78). In the course of appeal proceedings, the appellant submitted that the assessment for A.Y. 2008-09 had attained finality before the date of search i.e. 26.05.2011. In the course of the appeal proceedings, the claim of the appellant was communicated to the Assessing Officer by a letter 04.08.2016 and he was requested to furnish his comments…

DCIT Cen Cir 8(4), Mumbai vs. Nimmi K. Chabria, Mumbai

In the result, revenue’s appeal is dismissed and the assessee’s appeal is allowed for statistical purposes

ITA 1830/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jul 2019AY 2008-09

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-2009 The Dcit-Cc-8(4), Smt. Nimmi K. Chhabria, 6Th Floor, Room No. 658, The Designers, B-802, Aayakar Bhavan, M.K. Road, Surya Apartments, B.D. Road, Mumbai - 400020 Vs. Mumbai - 400026 Pan: Aaapc6121G (Appellant) (Respondent) Assessment Year: 2008-2009 Smt. Nimmi K. Chhabria, The Dcit-Central Circle 47 The Designers, B-802, Aayakar Bhavan, Surya Apartments, B.D. Road, Mumbai Mumbai - 400026 Vs. Pan: Aaapc6121G (Appellant) (Respondent) Revenue By : Shri Chaitanya Anjaria (Dr) Assessee By : Shri Mayur Kisnadwala (Ar) Date Of Hearing: 05/07/2019 Date Of Pronouncement: 30/07/2019

For Appellant: Shri Mayur Kisnadwala (AR)For Respondent: Shri Chaitanya Anjaria (DR)
Section 132Section 143Section 153ASection 50Section 50C

…pellant has contended that the addition of short term capital gain is not based on any seized document and, therefore, the addition is not sustainable in view of the decision of the Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (58 Taxmann.com 78). In the course of appeal proceedings, the appellant submitted that the assessment for A.Y. 2008-09 had attained finality before the date of search i.e. 26.05.2011. In the course of the appeal proceedings, the claim of the appellant was communicated to the Assessing Officer by a letter 04.08.2016 and he was requested to furnish his comments…

Sajan Kumar Jain, Delhi vs. DCIT, Central Circle-25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5949/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jul 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…

Anand Kumar Jain, Faridabad vs. DCIT, Central Circle-25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4723/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jul 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…

Satish Dev Jain, Delhi vs. DCIT, Central Circle-25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5955/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jul 2019AY 2015-16

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…

Anand Kumar Jain, New Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5948/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jul 2019AY 2015-16

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…

Anand Kumar Jain, New Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5947/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jul 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…

Anand Jain HUF, New Delhi vs. DCIT, Central Circle- 25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5946/DEL/2018[2015-16]Status: DisposedITAT Delhi30 Jul 2019AY 2015-16

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…CIT vs. Kabul Chawla (2016) 380 ITR 573 and Hon’ble Gujarat High Court in the case of PCIT vs. Sunrise Finlease (P) Ltd, (2018) 89 taxmann.com 1 and Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd, (2015) 374 ITR 645. Thus, we find that the Assessing Officer lack jurisdiction to make addition on account of alleged bogus purchases in the absence of any incriminating material found.” (E) ITAT, ‘C’ Bench, Bangalore decision dated 28.6.2019 in the case of M/s VSL Mining Company Pvt. Ltd. Vs. DCIT in ITA No. 1854/Bang/2013 (AY 2008-09) and ACIT vs. M/s VSL Mining…